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] [Entire Act] Chota Nagpur Division - Section Section 253 in Chota Nagpur Tenancy Act, 1908 253. Appeal against such decisions - An appeal shall lie, in the prescribed manner and to the prescribed Officer, from any decision of a Revenue Officer under Section 252.
