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 3] [Entire Act] Chota Nagpur Division - Subsection Section 3(xxiv) in Chota Nagpur Tenancy Act, 1908 (xxiv)"resumable tenure" means a tenure which is held, subject to the condition that it shall lapse to the estate of the grantor and be resumable by him or his successor in title,-
