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[Cites 0, Cited by 0] [Section 111] [Entire Act]

Chota Nagpur Division - Subsection

Section 111(8) in Chota Nagpur Tenancy Act, 1908

(8)At any time within three months from the date of the certificate of the final publication of the record-of-rights, a suit may be instituted before a Revenue Officer for the decision of any dispute regarding any entry in the record relating to praedial conditions or regarding any omission to enter any such conditions in the record and; the Revenue Officer shall hear and decide the dispute.