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 224] [Entire Act] Chota Nagpur Division - Subsection Section 224(c) in Chota Nagpur Tenancy Act, 1908 (c)a substantial error or defect in the procedure provided by this Act which may possibly have produced error or defect in the decision of the case upon the merits,
