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 33] [Entire Act] Chota Nagpur Division - Subsection Section 33(c) in Chota Nagpur Tenancy Act, 1908 (c)that the soil of a portion or the whole of such holding has, without the fault of the Raiyat, become temporarily or permanently deteriorated by a deposit of sand, by submersion under water or by any other specific cause, sudden or gradual;
