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 76] [Entire Act] State of Jharkhand - Subsection Section 76(3) in The Chota Nagpur Tenancy Act, 1908 (3)From any decision of the Deputy Commissioner in appeal a second appeal shall lie to the Commissioner, whose decision shall be final.
