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 17] [Entire Act] Chota Nagpur Division - Subsection Section 17(4) in Chota Nagpur Tenancy Act, 1908 (4)Land held by two or more co-sharers as a 'Raiyati' holding shall be deemed, for the purposes of this Section, to have been held as a 'Raiyat' by each such co-sharer.
