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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Chota Nagpur Division - Subsection

Section 42(11) in Chota Nagpur Tenancy Act, 1908

(11)In determining what rent is fair and equitable, the Deputy Commissioner shall have regard to the rents generally paid by non-occupancy Raiyat for land of a similar description and with like advantages in the same village and (if the Deputy Commissioner thinks fit) in adjoining villages.