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Chota Nagpur Division - Section

Section 134 in Chota Nagpur Tenancy Act, 1908

134. Exclusion of unrecorded lands from category of khunt-katti lands - When a record-of-rights and obligations of Raiyats having khunt-katti rights has been prepared under this Chapter for any local area, no lands in such area, which are not entered in such record, shall be recognised as lands in respect of which khunt-katti rights can be acquired.