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] [Entire Act] State of Jharkhand - Section Section 59 in The Chota Nagpur Tenancy Act, 1908 59. Settlement of fair rents under Sections 85(2)(i). - When the landlord or tenant applies for a settlement of a fair rent, he shall be considered as plaintiff and the opposite party as defendant.
