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 1] [Section 35] [Entire Act]

Chota Nagpur Division - Subsection

Section 35(2) in Chota Nagpur Tenancy Act, 1908

(2)if the previous rent first became payable before the preparation of a record-of-rights under Chapter XII and landlord is unable to prove to the satisfaction of the Deputy Commissioner when the previous rent became payable at the time when a record-of-rights was first prepared in respect of the holding.][(2) An order of the Deputy Commissioner under sub-section (1) shall take effect from such date as may be specified in the order.]