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

Chota Nagpur Division - Subsection

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

(i)A custom or usage whereby a 'Raiyat obtains a right of occupancy as soon as he is admitted to occupation of the tenancy, whether he is a settled 'Raiyat of the village or not, 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.