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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

Chota Nagpur Division - Subsection

Section 62(1)(a) in Chota Nagpur Tenancy Act, 1908

(a)by order of the Deputy Commissioner, on the ground of a landlord's improvement, or an alteration in the area of the tenure or holding, or