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Chota Nagpur Division - Section

Section 10 in Chota Nagpur Tenancy Act, 1908

10. Certain bhuinhars not liable to enhancement of rent - No bhuinhar whose lands are entered in any register prepared and confirmed under the Chota Nagpur Tenures Act, 1869 (Ben. Act 2 of 1869) shall be liable to any enhancement of the rent of his tenure.