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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Chota Nagpur Division - Subsection

Section 37(b) in Chota Nagpur Tenancy Act, 1908

(b)when an order is made for the enhancement of the rent payable by a Raiyat having Khunt-kattir rights, for any land in respect of which he has such rights, the enhanced rent fixed by such order shall not exceed one-half of the rent payable by an occupancy Raiyat for land of a similar description with similar advantage in the same village.