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[Cites 0, Cited by 0] [Section 229A] [Entire Act]

Chota Nagpur Division - Subsection

Section 229A(9) in Chota Nagpur Tenancy Act, 1908

(9)The word "landlord" in this Section includes an entire body of landlords, and also one or more co-sharer landlords, who collects or collect his or their share or shares of the rent separately; and where the Certificate Officer signs a certificate on the requisition of one or more such co-sharer landlords, he shall at the same time issue to each of the remaining co-sharer landlords a copy of such certificate.