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(xviii) in Chota Nagpur Tenancy Act, 1908 (xviii)"permanent tenure" means a tenure which is heritable and which is not held for a limited time.
