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 184] [Entire Act] Chota Nagpur Division - Subsection Section 184(a) in Chota Nagpur Tenancy Act, 1908 (a)process of execution shall not be issued against the person of a judgement-debtor in satisfaction of a decree for arrears of rent due in respect of a holding or of a Bhuinhari tenure;
