Section 58(a) in The Chota Nagpur Tenancy Act, 1908
(a)A copy of the record-of-rights as finally published, or an extract therefrom shall be made over to the landlord concerned, or where there are more landlords than one, to their common agent or common manager, or if there be no common agent or common manager, to such person among the landlords as the Revenue-Officer may think fit. The copy of extract shall bear a certificate, under the Revenue-Officer's signature and seal, that it is a copy of or extract from the record-of-rights as finally published.
