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 75] [Entire Act] State of Jharkhand - Subsection Section 75(1) in The Chota Nagpur Tenancy Act, 1908 (1)Appeals from decisions of Revenue-Officers under Section 87(1) shall lie to the Judicial Commissioner.
