Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Jharkhand - Section

Section 37 in The Chota Nagpur Tenancy Act, 1908

37. Documents to be prepared in course of survey and preparation of record-of-rights.

- The following are the principal documents to be prepared in the course of a survey and the preparation of a record-of-rights under Chapter XII of theChota Nagpur Tenancy Act, 1908:-
Village map. Parchas. Khatian.
Khasra. Khewat. Terij.
These and any other papers prescribed by the Board of Revenue shall be prepared in such manner as the Board may prescribe.