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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(a) in The Chota Nagpur Tenancy Act, 1908

(a)if the person to whom any process is addressed has an agent empowered to accept service, or placed in charge of the management of his zamindari business in connection with the landed-property to which the suit or proceeding, in which the process is issued, relates, service of such process on such agent shall be sufficient;