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 33] [Entire Act] Chota Nagpur Division - Subsection Section 33(e) in Chota Nagpur Tenancy Act, 1908 (e)that there has been a fall, not due to a temporary cause, in the average local prices of staple food-crops during the currency of the present rent;
