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[Cites 0, Cited by 0] [Section 243] [Entire Act]

Chota Nagpur Division - Subsection

Section 243(6) in Chota Nagpur Tenancy Act, 1908

(6)Notwithstanding anything hereinbefore contained the Deputy Commissioner may, in any case by written order setting forth the reasons therefor, refuse to sign a certificate as aforesaid, or stay for any specified period the execution of any certificate which has been signed.