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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Chota Nagpur Division - Subsection

Section 11(5) in Chota Nagpur Tenancy Act, 1908

(5)Nothing in this Section shall,-
(i)validate a transfer of any tenure or portion thereof which, by the terms upon which it is held, or by any law or local custom, is not transferable, or
(ii)affect the right of the landlord to resume a resumable tenure.