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 130] [Entire Act] Chota Nagpur Division - Subsection Section 130(3) in Chota Nagpur Tenancy Act, 1908 (3)An appeal shall lie, in the prescribed manner and to the prescribed officer, from the decision of the Revenue Officer in such suits.
