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 3] [Entire Act]

Chota Nagpur Division - Section

Section 234 in Chota Nagpur Tenancy Act, 1908

234. Limitation of suits and applications for arrears of rent - Suits and applications under Section 244, for the recovery of arrears of rent, shall be instituted within three years [or where the State Government is the landlord, within ten years] from the end of the agricultural year in which the arrear became due.