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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Chota Nagpur Division - Subsection

Section 3(ix) in Chota Nagpur Tenancy Act, 1908

(ix)"enhancement" and "enhanced" do not include an increase of rent in respect of land held by 'Raiyat', in excess of the area for which rent has previously been paid by him, or in respect of the conversion of upland, whether within or without his holding into 'korkar'; but include any commutation of rent payable in money into rent payable wholly or partly in kind;