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] [Entire Act] State of Jharkhand - Section Section 79 in The Chota Nagpur Tenancy Act, 1908 79. Appeals under Section 130. (1)Appeals from decisions of Revenue-Officers under Section 130, sub-section (1), shall lie to the Commissioner.(2)Every such appeal must be presented within thirty days from the date on which the decision appealed against was signed.
