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State of Jharkhand - Section

Section 80 in The Chota Nagpur Tenancy Act, 1908

80. Appeals under Section 252.

(1)An appeal from any decision of a Revenue-Officer under Section 252 shall lie to the Commissioner of the Division.
(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.