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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(4)(a) in The Chota Nagpur Tenancy Act, 1908

(a)to the tenant or the landlord, as the case may be, whom it is intended to dispossess, if he is residing in the village or can be found without unreasonable delay, or