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[Cites 0, Cited by 0] [Section 240(4)] [Section 240] [Entire Act]

Chota Nagpur Division - Subsection

Section 240(4)(a) in Chota Nagpur Tenancy Act, 1908

(a)'mukarrari leases' of uncultivated land, when granted to a Mundari or a group of Mundaris for the purposes of enabling the lessees or the male members of their families to bring suitable portions of the land under cultivation;