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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Chota Nagpur Division - Subsection

Section 47(2) in Chota Nagpur Tenancy Act, 1908

(2)The [State] Government may make rules permitting a member of a 'Bhuinhari family holds any 'Bhuinhari tenure to transfer such tenure or any portion thereof by sale, gift, exchange or will subject to such restrictions and conditions as may be specified in the said rules.