Legal Document View

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
[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

Chota Nagpur Division - Subsection

Section 19(4)(b) in Chota Nagpur Tenancy Act, 1908

(b)by a temporary tenure-holder who, before becoming such, was himself a resident cultivator of the village, in such parcel has been converted by him into Korkar or has been acquired by him by succession or inheritance.]