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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Chota Nagpur Division - Subsection

Section 37(a) in Chota Nagpur Tenancy Act, 1908

(a)subject to any written contract made at the time of the commencement of his tenancy the rent payable by a Raiyat having 'khunt-katti' rights, for land in respect of which he has such rights shall not be enhanced if his tenancy of such land was created more than twenty years before the commencement of this Act; and