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 43] [Entire Act] Chota Nagpur Division - Subsection Section 43(a) in Chota Nagpur Tenancy Act, 1908 (a)landlord's privileged lands referred to in clause (a) of Section 118, when they are held by a tenant on a registered lease for a term [exceeding one year or on a lease, written or oral, for a period of one year or less], or
