Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 215A] [Entire Act]

Chota Nagpur Division - Subsection

Section 215A(2) in Chota Nagpur Tenancy Act, 1908

(2)Appeals to the Judicial Commissioner or to the High Court shall be presented within the time provided for the presentation of appeals to a District Judge or the High Court, as the case may be, under the Code of Civil Procedure, 1908 (V of 1908) by the law for the time being in force for the limitation of appeals.]