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 80] [Entire Act] State of Jharkhand - Subsection Section 80(1) in The Chota Nagpur Tenancy Act, 1908 (1)An appeal from any decision of a Revenue-Officer under Section 252 shall lie to the Commissioner of the Division.
