Section 264(2)(iii) in Chota Nagpur Tenancy Act, 1908

[Cites 0, Cited by 0] [Section 264(2)] [Section 264] [Entire Act]

Chota Nagpur Division - Subsection

Section 264(2)(iii) in Chota Nagpur Tenancy Act, 1908

(iii)to prescribe particulars to be specified, in pursuance of clause (j) of Section 31, in applications for increase of rent in respect of increase in the area of land held by occupancy-Raiyat,

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Chota Nagpur Division - Subsection

Section 264(2)(iii) in Chota Nagpur Tenancy Act, 1908