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State of Jharkhand - Section

Section 47 in The Chota Nagpur Tenancy Act, 1908

47. Cesses and rights of pasturage, etc., mentioned in Section 100A.

- Cesses which are authorised by law shall be recorded separately from the rent in the khatian or, in the case of tenure-holders in the khewat, as will also the sums payable for the rights mentioned in Section 100A.No demand of any other kind shall be recorded in the khatian.