Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 118] [Entire Act] Chota Nagpur Division - Subsection Section 118(2) in Chota Nagpur Tenancy Act, 1908 (2)From such [date] as the [State] Government may by notification direct, no lease [for a term which exceeds or might in any possible event exceed one year] shall be considered for the purpose of clause (a) of this Section unless it be in writing.
