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[Cites 0, Cited by 0] [Section 122] [Entire Act]

Chota Nagpur Division - Subsection

Section 122(3) in Chota Nagpur Tenancy Act, 1908

(3)shall receive in evidence any judgement, decree or order of a Civil Court or of the Deputy Commissioner, if the same be relevant;but no such judgement, decree or order shall be conclusive proof that the lands are, or not landlord's privileged lands.