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] [Section 41] [Entire Act] Chota Nagpur Division - Subsection Section 41(e) in Chota Nagpur Tenancy Act, 1908 (e)on the ground that he has refused to agree to pay a fair and equitable rent determined under Section 42, or that the term for which he is entitled to hold at such a rent has expired.
