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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Chota Nagpur Division - Subsection

Section 3(xix) in Chota Nagpur Tenancy Act, 1908

(xix)"praedial conditions" means conditions or services appurtenant to the occupation of lands other than the rent, and include rakumats' payable by the tenants to landlord and every 'mahtut mangan' and 'madad', and every other similar demand, howsoever denominated, and whether regularly recurrent or intermittent;