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State of Jharkhand - Section

Section 8 in The Chota Nagpur Tenures Act, 1869

8. Lands not to be registered if tenure commenced within twenty years.

- No lands shall be registered as lands of bhuinhari or majhahas tenure if it be proved that the occupation of such lands upon such tenure commenced within the term of twenty years before the passing of this Act, unlegs it be proved that such occupation was in pursuance or revival of an occupation upon such tenure rightfuly enjoyed before the commencement of such term.