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 227] [Entire Act] Chota Nagpur Division - Subsection Section 227(3) in Chota Nagpur Tenancy Act, 1908 (3)No judgement or order shall be altered or set aside under sub-section (2) without previously summoning the party to appear and be heard in support of it.
