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 49] [Entire Act] Chota Nagpur Division - Subsection Section 49(7) in Chota Nagpur Tenancy Act, 1908 (7)Nothing herein contained shall enable the Deputy Commissioner to authorise the acquisition of any part of a holding whereon a temple, mosque or other place of worship, sacred grove, burial or burning ground exists.]
