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 15] [Entire Act] State of Jharkhand - Subsection Section 15(3) in The Chota Nagpur Tenancy Act, 1908 (3)Whenever service is ordered under sub-rule (1), the Court or officer shall fix such time for the appearance of the said person as the case may require.
