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 1] [Section 3] [Entire Act] Chota Nagpur Division - Subsection Section 3(xiii) in Chota Nagpur Tenancy Act, 1908 (xiii)"korkad" means land by whatever name locally known such as 'babhala khandwat, 'jalsasan' or 'ariat', which has been artificially levelled or embanked primarily for the cultivation of rice, and,-
