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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Jharkhand - Subsection

Section 62(c) in The Chota Nagpur Tenancy Act, 1908

(c)Where a landlord or tenant appears, the Revenue-Officer shall record evidence in the manner prescribed in Section 164 of the said Act, and shall settle a fair and equitable rent. In important cases, the evidence shall be recorded at length.