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(3) in Chota Nagpur Tenancy Act, 1908 (3)No rent shall be recoverable by a landlord in respect of land converted by a Raiyat into Korkar unless the provisions of sub-section (2) have been complied with.
