Section 74 in The Chota Nagpur Tenancy Rules, 1959

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Chota Nagpur Division - Section

Section 74 in The Chota Nagpur Tenancy Rules, 1959

74.

(1)Appeals from the orders or decisions passed under the sections of the Act noted in Column 1 by the officers mentioned in Columns 2 and 3 of the subjoined table, shall lie to the officers mentioned in the third and fourth columns, respectively:-

Sections of the Act	Original court	First appellate Court	Second appellate Court
1	2	3	4
61, 85, 89 (revising the order or decision under Section 85 orSections 86 and 111(8)	Assistant Settlement Officer	[Settlement Officer/ Charge Officer](),	Commissioner.
	[Settlement Officer/ Charge Officer]()	Commissioner.

(2)Every such appeal must be preferred within 30 days from the date on which the order or decision appealed against was signed.

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Chota Nagpur Division - Section

Section 74 in The Chota Nagpur Tenancy Rules, 1959

74.