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 1] [Entire Act] State of Jharkhand - Section Section 44 in The Chota Nagpur Tenancy Act, 1908 44. Inquiry as to the class of lands. - The Revenue-Officer shall ascertain and record what lands are korkar and what lands are bhuinhari under the Chota Nagpur Tenures Act, 1869, and what lands are khunt katti.
