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 17] [Entire Act] Chota Nagpur Division - Subsection Section 17(6) in Chota Nagpur Tenancy Act, 1908 (6)If a Raiyat recovers possession of land under Section 71, or by suit, he shall be deemed to have continued to be a settled 'Raiyat', notwithstanding his having been out of possession for more than three years.
