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 4] [Entire Act] State of Jharkhand - Section Section 22 in The Chota Nagpur Tenancy Act, 1908 22. Payment of cost of serving processes. - Rule 1 in Order XLVIII in the first schedule to the Code of Civil Procedure, 1908, shall apply to the payment of the cost of serving processes issued by a Deputy Commissioner or a Revenue-Officer under the Chota Nagpur Tenancy Act, 1908.
