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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Chota Nagpur Division - Subsection

Section 61(3) in Chota Nagpur Tenancy Act, 1908

(3)When any such application is made, the Deputy Commissioner or Revenue Officer may, after such inquiry as he thinks fit to make, determine the sum to be paid as money-rent, and may order that the tenant shall, in lieu of paying his rent in kind or otherwise as aforesaid pay the sum so determined.