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 6] [Entire Act] Bengal Presidency - Subsection Section 6(v) in The Bengal Rent Settlement Act, 1879 (v)that the quantity of land held by the raiyat has been proved by measurement to be greater than the quantity for which rent has been previously paid by him.
