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Chota Nagpur Division - Section

Section 63B in Chota Nagpur Tenancy Act, 1908

63B. Settlement liable to be set aside. - In the event of any land settled as aforesaid not being brought under cultivation within a period of five years from the date of the settlement, or the land being alienated in contravention of the provisions contained in Section 46, it shall be open to the Deputy Commissioner of the district to set aside the settlement and to make re-settlement of such land in accordance with provision of Section 63-A.