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] [Entire Act] Chota Nagpur Division - Section Section 226 in Chota Nagpur Tenancy Act, 1908 226. Limitation of appeal to Judicial Commissioner or High Court - [Repealed by Section 36 of the Chota Nagpur Tenancy (Amendment) Act, 1947 (Bihar Act 25 of 1947).]
