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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Chota Nagpur Division - Subsection

Section 76(5) in The Chota Nagpur Tenancy Rules, 1959

(5)Each Appellate Court shall clearly specify in its decision in the case of each tenant what entries (if any) in the record, as published by the Revenue-Officer, or as amended by the lower Appellate Court, as the case may be, are to be altered, and what alterations are to be made.