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 163] [Entire Act] Chota Nagpur Division - Subsection Section 163(2) in Chota Nagpur Tenancy Act, 1908 (2)If either of the parties is not bound to attend personally, any agent by whom he appears [may] be examined and cross-examined in like manner as the party himself would have been if he had attended personally.
