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 24] [Entire Act] Chota Nagpur Division - Subsection Section 24(6) in Chota Nagpur Tenancy Act, 1908 (6)The Deputy Commissioner shall pay any sum recovered as costs by him under sub-section (5) to the party to whom such costs are payable.]Enhancement of Rent
