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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(d) in Estates Partition Act, 1897

(d)in the case of land held on a tenure which, although not protected as aforesaid, is admitted by all the recorded proprietors of the estate to be a permanent tenure subject only to the payment of an amount of rent fixed in perpetuity, and is of such nature that the rent thereof is not liable to be enhanced under any circumstances by the proprietors of the estates or any person deriving his title from such proprietors,-