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 190] [Entire Act] Chota Nagpur Division - Subsection Section 190(2) in Chota Nagpur Tenancy Act, 1908 (2)A warrant of execution shall not be issued against the heir or other representative of a deceased party without previous notice to such representative to appear and be heard.
