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 108] [Entire Act] Chota Nagpur Division - Subsection Section 108(2) in Chota Nagpur Tenancy Act, 1908 (2)When objection have been considered and disposed of in the prescribed manner, the record shall be finally framed and published in the prescribed manner.
