Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(2) in The Chota Nagpur Tenancy Act, 1908

(2)The substance of the warrant shall be proclaimed by a Bailiff of the said Court by beat of drum,-
(a)in the village in which the land is situate, and also in some conspicuous places on the land itself, and
(b)when the land is situated in more than one village, then in each such village separately.