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 42] [Entire Act] Chota Nagpur Division - Subsection Section 42(4) in Chota Nagpur Tenancy Act, 1908 (4)When an agreement has been served on a Raiyat under sub-section (3) [* * *] the agreement shall, for the purposes of this Section, be deemed to have been tendered.
