Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Chota Nagpur Division - Section

Section 124 in Chota Nagpur Tenancy Act, 1908

124. No land in certain villages to be recorded as landlord's privileged lands - Where any land in any village is entered as Manjhihas or Bet-kheta in any register prepared and confirmed under the Chota Nagpur Tenure Act, 1869 (Bengal Act 2 of 1869), a Revenue Officer acting under this Chapter shall not record any other lands in that village as being landlord's privileged lands.