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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(2)(a) in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947

(a)in the case of alienation by means of-
(i)a bona fide sale or exchange for valuable consideration,
(ii)a bona fide gift by a registered instrument, or
(iii)a usufructuary mortgage, to the person in possession of the holding or land sold or, if more than one person are in possession thereof, to all such persons in such proportions as the Deputy Commissioner may deem fair and equitable;