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 1] [Section 41] [Entire Act] Chota Nagpur Division - Subsection Section 41(d) in Chota Nagpur Tenancy Act, 1908 (d)where he has been admitted to occupation of the land under a registered lease, on the ground that the terms of the lease has expired;
