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 3] [Entire Act] Chota Nagpur Division - Subsection Section 3(xxvii) in Chota Nagpur Tenancy Act, 1908 (xxvii)"tenure" means the interest of a tenure-holder, and includes an under tenure, but does not include a "Mundari khunt-kattidari" tenancy,
