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 29] [Entire Act] Chota Nagpur Division - Subsection Section 29(3) in Chota Nagpur Tenancy Act, 1908 (3)Nothing in this Section shall bar the right of a Raiyat to claim at any time under Section 34 a reduction of the rent previously paid by him.
