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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(1)(b) in The Chota Nagpur Tenancy Act, 1908

(b)If the area included in a holding or a tenancy has been surveyed in the course of making a Government survey and record-of-rights, then the plot numbers of the lands consisting the holding or the tenancy or portion of tenancy shall be entered in the warrant.