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[Cites 0, Cited by 0] [Section 61(4)] [Section 61] [Entire Act]

Chota Nagpur Division - Subsection

Section 61(4)(d) in Chota Nagpur Tenancy Act, 1908

(d)the charges incurred by the landlord in respect of irrigation under the system of rent in kind, and the arrangements made on commutation for continuing those charges; and