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] Chota Nagpur Division - Section Section 223 in Chota Nagpur Tenancy Act, 1908 223. Judgement in appeal - After hearing the appeal, the Deputy Commissioner or the Commissioner, as the case may be, shall give judgement in the manner provided in Section 170 for giving judgement in original suits.
