Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Jharkhand - Subsection Section 6(7) in The Chota Nagpur Tenancy Act, 1908 (7)When possession is given of lands situate in different villages, the procedure prescribed by these rules shall be followed in each such village.
