Legal Document View

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
[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Jharkhand - Subsection

Section 74(1) in The Chota Nagpur Tenancy Act, 1908

(1)Appeals from the orders or decisions passed under the sections of the Act noted in Column 1 by the officers mentioned in Columns 2 and 3 of the subjoined table, shall lie to the officers mentioned in the third and fourth columns, respectively:-
Sections of the Act Original court First appellate Court Second appellate Court
1 2 3 4
61, 85, 89 (revising the order or decision under Section 85 orSections 86 and 111(8) Assistant Settlement Officer [Settlement Officer/ Charge Officer] [Substituted by S.O. 714, dated 22.7.1985.], Commissioner.
[Settlement Officer/ Charge Officer] [Substituted by S.O. 714, dated 22.7.1985.] Commissioner.