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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Jharkhand - Subsection

Section 78(1) in The Chota Nagpur Tenancy Act, 1908

(1)Appeals from orders of Revenue-Officer acting under Section 121 shall lie,-
(a)if the Revenue-Officer be a Deputy Commissioner-to the Commissioner and
(b)in any other case-to the Deputy Commissioner.