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[Cites 0, Cited by 0] [Section 191] [Entire Act]

Chota Nagpur Division - Subsection

Section 191(3) in Chota Nagpur Tenancy Act, 1908

(3)If the decree in execution of which the judgement-debtor was arrested is a decree for the delivery of paper or account and if the paper or account are not immediately delivered by him to the Deputy Commissioner,the Deputy Commissioner may commit him to the civil jail, thereto remain for such time not exceeding six months as the Deputy Commissioner may direct, unless in the meantime, he delivers the papers or accounts according to the term of the decree.