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 2] [Section 49] [Entire Act] Chota Nagpur Division - Subsection Section 49(2) in Chota Nagpur Tenancy Act, 1908 (2)The transferee in such cases shall not be entitled to use the land so transferred for any other purpose except for which it was transferred.]
