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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Chota Nagpur Division - Subsection

Section 24(4) in Chota Nagpur Tenancy Act, 1908

(4)The order of the Deputy Commissioner under sub-section (3) shall take effect on an application under the proviso to clause (b) of sub-section (1) from the date of the partition and, on an application under sub-section (2) from such date as the Deputy Commissioner may specify in his order.