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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(3) in The Chota Nagpur Tenancy Act, 1908

(3)The said officer shall also affix a copy of the warrant to a tree standing in a conspicuous part of the land, or, if there is no suitable tree then to a pole firmly fixed in the ground in a conspicuous place and standing not less than eight feet above the ground.