Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Chota Nagpur Division - Section

Section 123 in Chota Nagpur Tenancy Act, 1908

123. Presumption that lands are not landlord's privileged lands - In any inquiry by a Revenue Officer under this Chapter or by any Court, as to whether lands are or are not landlord's privileged lands, the Officer or Court shall presume until the contrary is proved that the lands are not landlord's privileged lands.