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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Chota Nagpur Division - Subsection

Section 79(2) in Chota Nagpur Tenancy Act, 1908

(2)Nothing in any contract made between a landlord and a tenant between the 1st January, 1903, and the commencement of this Act shall prevent a Raiyat from acquiring, in accordance with this Act, an occupancy right in land, not being landlord's privilege lands as defined in Section 118.