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] Chota Nagpur Division - Subsection Section 76(2) in The Chota Nagpur Tenancy Rules, 1959 (2)The petition of appeal must be presented within one month from the date of the final publication of the record under Section 108, sub-section (2).
