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] [Section 12] [Entire Act] State of Jharkhand - Subsection Section 12(b) in The Chota Nagpur Tenancy Act, 1908 (b)shall require the signature of such identifiers and witnesses to the said return, or, if any, such identifier or witness be illiterate, shall take his thumb-impression instead of a signature.
