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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Jharkhand - Subsection

Section 26(1)(iii) in The Chota Nagpur Tenancy Act, 1908

(iii)the rates of money-rent payable by tenants for land of a similar description and with similar advantages in the vicinity; and