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(d) in Chota Nagpur Tenancy Act, 1908 (d)that the landlord of such holding has failed to carry out the arrangements in respect of irrigation which he is bound to maintain;
