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 61] [Entire Act] Chota Nagpur Division - Subsection Section 61(5) in Chota Nagpur Tenancy Act, 1908 (5)The order shall be in writing and shall state the grounds on which it is made and the time from which is to take effect.
