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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

Chota Nagpur Division - Subsection

Section 31(2)(f) in Chota Nagpur Tenancy Act, 1908

(f)the area and description of the land held in excess of the area for which rent has previously been paid, and in respect of which an increase of rent is claimed; or, if the landlord is unable to indicate any particular land as being held in excess, then the area alone;