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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Chota Nagpur Division - Subsection

Section 42(9) in Chota Nagpur Tenancy Act, 1908

(9)If the Raiyat agrees to pay the rent so determined, he shall be entitled to remain in occupation of his holding at that rent for a term of five years from the date of the agreement, but on the expiration of that term shall be liable to ejectment on the second ground mentioned in clause (e) of Section 41, unless he has acquired a right of occupancy.