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 139(3)] [Section 139] [Entire Act] Chota Nagpur Division - Subsection Section 139(3)(c) in Chota Nagpur Tenancy Act, 1908 (c)all applications for assessment of the sum fairly payable by any person, or for alteration of the sum payable by any person, in respect of-