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] [Entire Act] Chota Nagpur Division - Section Section 175 in Chota Nagpur Tenancy Act, 1908 175. Power to award damages to plaintiff in rent suit - [Repealed by the Chota Nagpur Tenancy (Amendment) Act, 1938 (Bihar Act 2 of 1938), Section 24.]
