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

Chota Nagpur Division - Subsection

Section 6(4)(b) in The Chota Nagpur Tenancy Rules, 1959

(b)if there be an agent of the tenant or of the landlord, as the case may be, in the village, then to such agent.