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[Cites 0, Cited by 0] [Section 138] [Entire Act]

Chota Nagpur Division - Subsection

Section 138(2) in Chota Nagpur Tenancy Act, 1908

(2)Except as provided in sub-section (1), no Deputy Commissioner shall exercise any jurisdiction under this Act in respect of any land situated beyond the local limits of his jurisdiction, even if, such land forms part of an estate the revenue of which is paid into the treasury of his district.