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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Chota Nagpur Division - Subsection

Section 21(2) in Chota Nagpur Encumbered Estates Act, 1876

(2)in every pending suit or appeal in which the holder is plaintiff or defendant, the Manager shall be named as the representative of the holder for the purposes of the suit or appeal; and no application in any such suit or appeal shall be made to the Court on behalf of the holder except by the Manager;