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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Chota Nagpur Division - Subsection

Section 75(3) in Chota Nagpur Tenancy Act, 1908

(3)On receipt of such application, the Deputy Commissioner shall, after taking such evidence and making such inquiry as he considers necessary pass an order either allowing or disallowing the measurement, and, if the case so requires, enjoining or excusing the attendance of any tenant.