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 4] [Entire Act] Chota Nagpur Division - Subsection Section 4(2) in Chota Nagpur Tenancy Act, 1908 (2)Raiyat, namely :-(a)occupancy-raiyats, that is to say, Raiyats having a right of occupancy in the land held by them,(b)non-occupancy Raiyats, that is to say, Raiyats not having such a right of occupancy, and(c)Raiyats having khunt-katti rights;
