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 8] [Entire Act] Chota Nagpur Division - Subsection Section 8(b) in Chota Nagpur Tenancy Act, 1908 (b)as regards any portions of such land which has remained continuously in the possession of any such Mundari and his descendants in the male line, such descendants.
