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[Cites 0, Cited by 0] [Section 95] [Entire Act]

Chota Nagpur Division - Subsection

Section 95(4) in Chota Nagpur Tenancy Act, 1908

(4)The portion of the expenses referred to in the foregoing provisions of this Section which any person is liable to pay shall be recoverable by the [State] Government as if it were an arrear of land-revenue due in respect of the said local area, estate, tenure or part.Explanation. - The word "tenure" in this Section includes all revenue-free and rent-free tenures and holdings within a local area, estate or tenure.