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 111] [Entire Act] Chota Nagpur Division - Subsection Section 111(2) in Chota Nagpur Tenancy Act, 1908 (2)In calculating the cash value of such conditions, the Revenue Officer, shall be guided by the provisions of Section 105, sub-section (3).
