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 3] [Entire Act] Chota Nagpur Division - Subsection Section 3(a) in Chota Nagpur Tenancy Act, 1908 (a)any Revenue Officer or Deputy Collector, who is specially empowered by the [State] Government to discharge any of the functions of a Deputy Commissioner under that provision, and
