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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(1) in The Chota Nagpur Tenancy Act, 1908

(1)Every notice of a landlord's intention to enter on an abandoned holding under sub-section (2) of Section 73 shall be prepared in duplicate, in Form No. 6 contained in Appendix A.The landlord may either present the notice in the Deputy Commissioner's office or sent it to the Deputy Commissioner by registered post.