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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jharkhand - Subsection

Section 26(2) in The Chota Nagpur Rural Police Act, 1914

(2)The Deputy Commissioner shall send to each such proprietor or tenure-holder an order in the form prescribed under Section 37, specifying the land for which he is entitled to receive rent at the said rate.