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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Chota Nagpur Division - Subsection

Section 9(2) in Chota Nagpur Tenancy Act, 1908

(2)An enhancement, progressive or otherwise, may subject to any valid contract between the parties, be ordered up to the limit of the customary rate payable by person holding similar tenancies in the vicinity, or when no such customary rate exists up to such limits as is fair and equitable. In determining what is a fair and equitable rent, regard shall be had to the origin and history of the tenancy.