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 229A] [Entire Act] Chota Nagpur Division - Subsection Section 229A(3) in Chota Nagpur Tenancy Act, 1908 (3)When any such application has been allowed, the landlord may make a requisition in writing, in the form prescribed, to the Certificate Officer for the recovery of any arrears of rent which he alleges are due to him from any tenant.
