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 67] [Entire Act] Chota Nagpur Division - Subsection Section 67(2) in Chota Nagpur Tenancy Act, 1908 (2)When a landlord assesses rent under sub-section (1), he shall send to the Deputy Commissioner a notice in duplicate in the prescribed form and containing the prescribed particulars.
