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[Cites 0, Cited by 0] [Section 93] [Entire Act]

Chota Nagpur Division - Subsection

Section 93(2) in Chota Nagpur Tenancy Act, 1908

(2)If before the final publication of the record-of-rights in such area, a suit involving the decision of any of the issues mentioned in sub-section (1) has been instituted before the Deputy Commissioner or in a Civil Court, the Revenue Officer shall not entertain any suit under Section 87 involving the decision of the same issue.