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 44 in The Chota Nagpur Tenancy Rules, 1959

44. Inquiry as to the class of lands. -

The Revenue-Officer shall ascertain and record what lands are korkar and what lands are bhuinhari under the Chota Nagpur Tenures Act, 1869, and what lands are khunt katti.