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 19] [Entire Act] State of Madhya Pradesh - Subsection Section 19(xxiii) in The Courts Fees Act, 1870 (xxiii)Petitions presented to the Special Commissioner appointed under Bengal Act No. 2 of 1869 (to ascertain, regulate and record certain tenures in Chotta Nagpur).
