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 42] [Entire Act] Chota Nagpur Division - Subsection Section 42(3) in Chota Nagpur Tenancy Act, 1908 (3)When an agreement has been filed under [* * *] sub-section (2), the Deputy Commissioner shall forthwith cause it to be served on Raiyat in the manner prescribed under Section 264 for the service of notices.
