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 240] [Entire Act] Chota Nagpur Division - Subsection Section 240(6) in Chota Nagpur Tenancy Act, 1908 (6)No transfer of a 'Mundari khuntkattidar' tenancy or any portion thereof, by any contract or agreement made otherwise than as provided in the foregoing subsections shall be valid; and no such contract or agreement shall be registered.
