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[Cites 0, Cited by 0] [Section 213] [Entire Act]

Chota Nagpur Division - Subsection

Section 213(7) in Chota Nagpur Tenancy Act, 1908

(7)No judgement of a Deputy Commissioner in any suit and no order of a Deputy Commissioner passed in any suit and relating to the trial thereof or after decree and relating to the execution thereof, shall be open to appeal otherwise than as expressly provided for in this Act.]