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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Chota Nagpur Division - Subsection

Section 76(b) in Chota Nagpur Tenancy Act, 1908

(b)[x x x] after preparation, at a rate of rent less than the rate payable for ordinary 'Raiyati' land in the same village tenure or estate, is not inconsistent with, and is not expressly or by necessary implication modified or abolished by the provisions of this Act. That custom or usage, accordingly wherever it exists, will not be affected by this Act.