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Chota Nagpur Division - Section

Section 238 in Chota Nagpur Tenancy Act, 1908

238. Limitation of suits or applications by village headmen for recovery of possession - Suits or applications for recovery of possession of his office or agricultural land by a [village headman] against a landlord or any person holding by virtue of any assignment from a landlord, must be instituted or made within three years from the date of dispossession.