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[Cites 0, Cited by 2] [Entire Act]

State of Jharkhand - Section

Section 77 in The Chota Nagpur Tenancy Act, 1908

77. Appeals under Section 120.

(1)Appeals from decisions passed under Section 87 read with Section 120 by Revenue-Officers acting under Section 119 shall lie in the manner and to the officer prescribed by the rules made in respect of appeals from decisions passed under Section 85.
(2)No appeal will lie from orders or decisions passed by a Revenue-Officer before final publication of the record.