LexaceLexace Ask the AI ›
⚖️ Ask the AI about your situation:🚗 Car Accident💼 Work / Job🏠 Housing / Eviction👪 Family / Divorce📋 Contract Dispute💰 Money Owed

Section 55 — Definition of “village-service-tenant”.

The Central Provinces Tenancy Act, 1898
A tenant of a holding who is recorded in the papers of the current settlement of the area in which the holding is comprised as holding his land rent-free or on favourable terms on condition of rendering village-service, is a village-service-tenant.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›