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 62] [Entire Act] Chota Nagpur Division - Subsection Section 62(b) in The Chota Nagpur Tenancy Rules, 1959 (b)Where a landlord or tenant does not attend, after due service of notice has been proved, the procedure may be ex parte.
