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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Chota Nagpur Division - Subsection

Section 49(6) in Chota Nagpur Tenancy Act, 1908

(6)Any person interested, who has not accepted the award under this Section may, by written application presented to the Deputy Commissioner within six weeks of the date of the award, require that the matter be referred to the principal Civil Court of original jurisdiction for determination in accordance with the procedure prescribed in Part II of the Land Acquisition Act, 1894 (1 of 1894).