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 78] [Entire Act] Chota Nagpur Division - Subsection Section 78(4) in The Chota Nagpur Tenancy Rules, 1959 (4)Every appeal referred to in this rule must be presented within thirty days from the date of the order appealed against.
