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 7] [Entire Act] State of Jharkhand - Subsection Section 7(2) in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947 (2)Appeals under this section shall be heard and disposed of in accordance with the prescribed procedure.
