Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Chota Nagpur Division - Section

Section 158 in Chota Nagpur Tenancy Act, 1908

158. Production of documents by defendant - If the defendant relies on any document in support of his defence, he shall produce it before the Deputy Commissioner at the first hearing of the suit; and if such document is not so produced it shall not afterwards be admitted, unless the Deputy Commissioner for sufficient reasons to be recorded in writing, thinks fit to admit it.