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(4) in The Chota Nagpur Tenancy Rules, 1959 (4)No transfer shall be valid unless made by a registered instrument.
