Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Chota Nagpur Division - Section

Section 245 in Chota Nagpur Tenancy Act, 1908

245. Reference of question of title to Civil Court - If, in the course of any proceedings under Section 244, any question of title is raised which could in the opinion of the Deputy Commissioner more properly be determined by a Civil Court, the Deputy Commissioner shall refer such question to the principal Civil Court in the district for determination.