Section 41 in The Chota Nagpur Tenancy Rules, 1959
41. Measures to procure attendance of parties. -
The Revenue-Officer may also, if he so deems fit, take such additional measures, under the powers conferred on him by Rule 30, as he may deem desirable to procure the attendance, at the place specified in the notification issued under Rule 40, of the occupants, under-raiyats, raiyats, tenure-holders, landlords and proprietors or their authorised agents.
