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 74] [Entire Act] State of Jharkhand - Subsection Section 74(2) in The Chota Nagpur Tenancy Act, 1908 (2)Every such appeal must be preferred within 30 days from the date on which the order or decision appealed against was signed.
