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 97 in Chota Nagpur Tenancy Act, 1908 97. Date from which settled rent takes effect - When a rent is settled by Revenue Officer under this Chapter, it shall take effect from the beginning of the agricultural year next after the date of the decision finally fixing the rent.
