Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 75] [Entire Act]

Chota Nagpur Division - Subsection

Section 75(2) in Chota Nagpur Tenancy Act, 1908

(2)If any landlord intending to measure any land which he has right to measure is opposed in making such measurement by the occupant of the land,or if any tenant having received notice of the intended measurement of land held or cultivated by him, which is liable to such measurement refuses to attend and point out such land,the landlord may present an application to the Deputy Commissioner.