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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

Chota Nagpur Division - Subsection

Section 6(4)(a) in The Chota Nagpur Tenancy Rules, 1959

(a)to the tenant or the landlord, as the case may be, whom it is intended to dispossess, if he is residing in the village or can be found without unreasonable delay, or