Section 5 in The Chota Nagpur Encumbered Estates Act, 1876
5. Notice to claimant against holder of property.
- On the publication of the order vesting in him the management on the said property, the manager shall publish a notice, in English [and language of the district of estate] [Substituted by A.L.O.] calling upon all persons having claims against the holder of the said property to notify the same in writing to such Manager within three months from the date of the publication.]Notice how published. - Such notice shall be published by being posted at the cutcheries in the district or districts in which the said property lies, and at such other places as the Manager thinks fit.
