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 42] [Entire Act] Chota Nagpur Division - Subsection Section 42(7) in Chota Nagpur Tenancy Act, 1908 (7)If the Raiyat does not execute the agreement and files it under sub-section (5), he shall be deemed, for the purposes of this section to have refused to execute it.
