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Chota Nagpur Division - Section

Section 63A in Chota Nagpur Tenancy Act, 1908

63A. Settlement of waste lands to be made by patta. - Settlement of waste lands belonging to the State Government shall be made by a 'patta' or 'amalnama' in the prescribed form. The 'patta' or 'amalnama' shall be prepared in duplicate, of which one copy shall be given to the 'Raiyat concerned and one copy shall be sent to the Deputy Commissioner of the district.