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 1] [Section 3] [Entire Act] Chota Nagpur Division - Subsection Section 3(xii) in Chota Nagpur Tenancy Act, 1908 (xii)"holding" means a parcel or parcels of land held by a Raiyat, and forming the subject of separate tenancy;
