1. Short title and extent. - (1) This Act may be called the Chota Nagpur Tenancy Act, 1908.
[(2) It extends to [the North Chotanagpur, the South Chotanagpur and Palamau Divisions] including the areas or parts of the areas which have been constituted into a Municipality or a Notified Area Committee under the Jharkhand Municipal Act, 2002 (Bihar and Orissa Act 7 of 1922) or which are within a cantonment.]
