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 1] [Section 3] [Entire Act] Chota Nagpur Division - Subsection Section 3(xxv) in Chota Nagpur Tenancy Act, 1908 (xxv)"Revenue Officer" in any provision of this Act, means any officer whom the [State] Government may appoint to discharge any of the functions of Revenue Officer under that provision;
