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] [Entire Act] State of Jharkhand - Section Section 21 in The Chota Nagpur Tenures Act, 1869 21. No mukhtar nor vakil to be heard. - No 'mukhtar' nor 'vakil' shall without the consent of the Special Commissioner, be heard in any proceeding before such Special Commissioner.
