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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

Chota Nagpur Division - Subsection

Section 11(3)(a) in Chota Nagpur Tenancy Act, 1908

(a)when rent is payable in respect of the tenure or portion-a fee of two per centum on the annual rent thereof provided that no such fee shall be less than one rupee or more than one hundred rupees, and