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(a) in Chota Nagpur Tenancy Act, 1908 (a)the heirs male in the male line of any such Mundari when they are in possession of such land or have any subsisting title thereto, and
