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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Chota Nagpur Division - Subsection

Section 76(ii) in Chota Nagpur Tenancy Act, 1908

(ii)A custom or usage by which an under Raiyat can obtain rights similar to those of an occupancy 'Raiyat is similarly, not inconsistent with, and is not expressly or by necessary implication modified or abolished by the provisions of this Act, and will not be affected by this Act.