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[Cites 0, Cited by 0] [Section 208B] [Entire Act]

Chota Nagpur Division - Subsection

Section 208B(b) in Chota Nagpur Tenancy Act, 1908

(b)The said notice shall specify, in the words used in the plaint in the suit in which the decree was made the name of the village, estate and pargana, or other local division in which the land comprised in the said tenure or holding is situated, the yearly rent payable and the gross amount recoverable under the said decree.