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 2] [Entire Act] State of Jharkhand - Section Section 73 in The Chota Nagpur Tenancy Act, 1908 73. Revision of record. - The rules in Chapter VI shall, so far as they are applicable, apply to every revision of settlement record mentioned in Section 98 of the Chota Nagpur Tenancy Act, 1908.
