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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Chota Nagpur Division - Subsection

Section 62(2) in Chota Nagpur Tenancy Act, 1908

(2)it shall not be reduced for a period of fifteen years except,-
(i)by order of the Deputy Commissioner on one of the grounds specified in [clauses (c), (d) and (f) of Section 33-A], or
(ii)by order of a Revenue Officer passed under Chapter XII.
[Penalties for illegal exaction of praedial conditions or of anything in excess of rent or of local cess]