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 22] [Entire Act] State of Jharkhand - Section Section 49 in The Chota Nagpur Tenancy Act, 1908 49. Rights and obligation of village headman. - Where a notification under Section 127(b) of the Chota Nagpur Tenancy Act, 1908, has been issued, he shall also prepare a record of the rights and obligations of the village headman.
