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] [Entire Act] Chota Nagpur Division - Section Section 40 in Chota Nagpur Tenancy Act, 1908 40. Conditions of enhancement of rent of non-occupancy-Raiyat - The rent of non-occupancy Raiyat shall not be enhanced except by registered agreement or by agreement under Section 42.
