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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Chota Nagpur Division - Subsection

Section 76(iii) in Chota Nagpur Tenancy Act, 1908

(iii)A custom or usage whereby a 'Raiyat is entitled to make improvements on his tenancy and to receive compensation therefor an ejectment is not inconsistent with, and is not expressly or by necessary implication modified or abolished by the provisions of this Act. That custom or usage, accordingly, wherever it exists, will not be affected by this Act.