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[Cites 0, Cited by 2] [Section 27] [Entire Act]

Chota Nagpur Division - Subsection

Section 27(2) in Chota Nagpur Tenancy Act, 1908

(2)No enhancement of such rent made after the commencement of this Act in any manner other than that referred to in clause (a) or clause (b), as the case may be, whether by private contract or otherwise shall for any reason be recognised or given effect to in any suit or proceeding in any Court.