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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(6) in The Chota Nagpur Tenancy Act, 1908

(6)He shall read the said record to two or more respectable and independent persons of the village, and shall ask them to witness the delivery of possession and to sign the record or affix their thumb-impressions to it, if correct, one of these persons should, if possible, be the headman of the village.