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 220] [Entire Act] Chota Nagpur Division - Subsection Section 220(3) in Chota Nagpur Tenancy Act, 1908 (3)If on such day the appellant appears and the respondent does not appear in person or by agent, the appeal shall be heard ex-parte.
