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 193] [Entire Act] Chota Nagpur Division - Subsection Section 193(2) in Chota Nagpur Tenancy Act, 1908 (2)The said person shall also pay diet-money, at the same rate before the commencement of each succeeding month of the imprisonment, and, if he fails to make any such payment, the prisoner shall be discharged.
