Legal Document View

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
[Cites 0, Cited by 0] [Section 61(7)] [Section 61] [Entire Act]

Chota Nagpur Division - Subsection

Section 61(7)(b) in Chota Nagpur Tenancy Act, 1908

(b)If any application of the landlord is accepted under clause (a), or if the landlord has applied under sub-section (1) and the tenure-holder or the occupancy-Raiyat agrees to the commutation of his rent to a money-rent or if the tenure-holder or the occupancy-Raiyat has applied under sub-section (1) the officer shall grant the application.]