Chota Nagpur Tenure-Holders' Rent Account Act,1929

An Act to protect the interest of sharers in permanent tenures from sale by reason of the default of their co-sharers. Preamble. - Whereas it is expedient to give to certain share holders in permanent tenures the means of protecting their shares from sale by reason of the failure of their co-sharers to pay rent of the tenure; It is hereby enacted as follows: -

Act number

Act 1 of 1929

Year

1929

Enacted on

19-05-1929

In force from

18 May 1929

Jurisdiction

Jharkhand State Act

Subjects

Land And Property

Read the full text of Chota Nagpur Tenure-Holders' Rent Account Act,1929 section by section on LawLens.

Official source: India Code