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 136] [Entire Act] Chota Nagpur Division - Subsection Section 136(b) in Chota Nagpur Tenancy Act, 1908 (b)when the cause of action has arisen within the local limits of the jurisdiction of a Deputy Collector, who is empowered to receive such suits or applications, then in the office of such Deputy Collector; or
