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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Chota Nagpur Division - Subsection

Section 17(7) in Chota Nagpur Tenancy Act, 1908

(7)If, in any suit or proceeding, it is proved or admitted that a person holds any land as a 'Raiyat', it shall, as between him and the landlord under whom he holds the land, be presumed, for the purpose of this Section, until the contrary is proved or admitted, that he has twelve years continuously held that land or some part of it as a 'Raiyat'.