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 111] [Entire Act] Chota Nagpur Division - Subsection Section 111(9) in Chota Nagpur Tenancy Act, 1908 (9)In all such suits, the Revenue Officer shall, subject to any rule made in this behalf under Section 264 adopt the procedure laid down in Chapter XVI for the trial of suits.
