Legal Document View

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
[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

Chota Nagpur Division - Subsection

Section 21(3)(b) in Chota Nagpur Tenancy Act, 1908

(b)if the rent of such land is paid in any of the ways specified in sub-section (1) of Section 61, the landlord and the Raiyat shall have equal shares in the timber and the landlord's share shall be nine-twentieths and the Raiyats share shall be eleven-twentieths in the flowers, fruits and other products of all trees or bamboos growing on such land whether planted before or after, the commencement of the Chota Nagpur Tenancy (Amendment) Act, 1947 (Bihar Act 25 of 1947) and the Raiyat shall be entitled to plant any tree or bamboo on such land, but neither the Raiyat nor the landlord shall, without the consent of the other be entitled to cut down or appropriate any such tree or bamboo;