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[Cites 0, Cited by 0] [Section 12A(6)] [Section 12A] [Entire Act]

State of Jharkhand - Subsection

Section 12A(6)(ii) in The Chota Nagpur Encumbered Estates Act, 1876

(ii)upon any ratification, made after such restoration, of any promise or contract made while the management of the property was vested in the Manager, whether or not there be any new consideration for such promise or ratification.