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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Chota Nagpur Division - Subsection

Section 3(xxiii) in Chota Nagpur Tenancy Act, 1908

(xxiii)"rent" means whatever is lawfully payable in money or kind by a tenant to his landlord on account of the use of occupation of the land held by the tenant and includes all dues (other than personal services) which are recoverable under enactment for the time being in force as if they were rent;