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State of Jharkhand - Section

Section 68 in The Chota Nagpur Tenancy Act, 1908

68. Application for transfer of cases to civil courts.

- An application for the transfer of cases to civil courts under the first proviso to sub-section (1) of Section 87 of the Act, may not, without the consent of the court be filed after the first date of hearing.XIV. Deposit of Settlement Records with the Deputy Commissioner