Legal Document View

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
[Cites 0, Cited by 0] [Section 264(2)] [Section 264] [Entire Act]

Chota Nagpur Division - Subsection

Section 264(2)(xi) in Chota Nagpur Tenancy Act, 1908

(xi)to declare the restrictions or modifications (if any) subject to which the provisions of Chapter XII shall apply to the revision of record-of-rights of the settlement of rents in pursuance of a direction given under Section 98;