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Chota Nagpur Division - Section

Section 254 in Chota Nagpur Tenancy Act, 1908

254. Entry of decision in record-of-rights - Whenever a suit instituted under Section 252 has been finally decided, a note of the decision shall be made in the record-of-rights, as finally published, by the Revenue Officer referred to in that Section; and such note shall be considered as part of the record.