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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Jharkhand - Subsection

Section 80(2) in The Chota Nagpur Tenancy Act, 1908

(2)The petition of appeal must be in writing, and must be accompanied by a certified copy of such decision and must be presented in the Court of the Commissioner of the division within thirty days from the date of the decision appealed against.