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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Chota Nagpur Division - Subsection

Section 72(2) in Chota Nagpur Tenancy Act, 1908

(2)But, notwithstanding the surrender, the Raiyat shall be liable to indemnify the landlord against any loss of the rent of the holding for the agricultural year next following the date of the surrender, unless he gives to his landlord, at least four months before he surrenders, notice of his intention to surrender.