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 5] [Entire Act] State of Jharkhand - Subsection Section 5(3) in The Champaran Agrarian Act, 1918 (3)that the value of the produce to be supplied shall be determined by weighment thereof or by appraisement by arbitrators of the weight thereof.
