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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Jharkhand - Subsection

Section 55(b) in The Chota Nagpur Tenancy Act, 1908

(b)On the date fixed in the notice under clause (a), or any subsequent date to which the proceeding may be adjourned, the Revenue-officer shall proceed to settle rents in the manner prescribed in Rules 62(a) and 64.