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 114] [Entire Act] Chota Nagpur Division - Subsection Section 114(2) in Chota Nagpur Tenancy Act, 1908 (2)The amount determined by a Revenue Officer under this Chapter to be payable by a tenant in commutation of praedial condition shall be deemed to be part of the rent payable by the tenant and shall be recoverable accordingly.
