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State of Jharkhand - Section

Section 24 in The Chota Nagpur Tenures Act, 1869

24. Effect of judgement in suits commenced after Act passed.

- No judgement, decree or order in any suit instituted after the passing of this Act shall be evidence in any inquiry before the Special Commissioner respecting the tenure upon which any land is held, or the rents, services or conditions to which any land is subject.