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 76] [Entire Act] State of Jharkhand - Subsection Section 76(4) in The Chota Nagpur Tenancy Act, 1908 (4)Such second appeal must be preferred within one month from the date on which the decision in appeal was signed by the Deputy Commissioner.
