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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(2)(b) in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947

(b)the manner in which [a Tana Bhagat] [Substituted by Act 26 of 1951.] raiyat or his legal representative is to apply to the Deputy Commissioner under [sub-section (1)] [Substituted by Act 18 of 1956.] of Section 4;