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Chota Nagpur Division - Section

Section 88 in Chota Nagpur Tenancy Act, 1908

88. Entry in record-of-rights of rents settled and decisions made - A note of all rents settled under Section 85, and of all decisions under sub-section (1) and decisions on appeal under sub-section (2) of Section 87 shall be made in the record-of-rights as finally published under Section 83 and such note shall be considered as part of the record.