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 0] [Section 33] [Entire Act] Chota Nagpur Division - Subsection Section 33(f) in Chota Nagpur Tenancy Act, 1908 (f)that the land held by the Raiyat is of less area than the area for which rent has previously been [payable by him,]
