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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Chota Nagpur Division - Subsection

Section 12(2) in Chota Nagpur Tenancy Act, 1908

(2)On the receipt of an application under the proviso to sub-section (1), the Deputy Commissioner shall in the prescribed manner serve on the parties including the landlord a notice of the date on which he intends to hear the application after hearing the parties and holding such inquiry as he thinks proper, the Deputy Commissioner shall divide or distribute the rent of the tenure in such manner as he deems fair and equitable.