Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

Chota Nagpur Division - Subsection

Section 29(2) in Chota Nagpur Tenancy Act, 1908

(2)The rent as fixed or varied under sub-section (1) shall be payable by the said Raiyat from the commencement of the agricultural year following the year in which the order is passed, and may be recovered in any suit instituted against him for arrears of rent.