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 4] [Entire Act] Chota Nagpur Division - Section Section 25 in Chota Nagpur Tenancy Act, 1908 25. Presumption that rent of occupancy-Raiyat is fair and equitable. - The rent for the time being payable by an occupancy-Raiyat shall be presumed to be fair and equitable until the contrary is proved.
