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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Jharkhand - Subsection

Section 77(1) in The Chota Nagpur Tenancy Act, 1908

(1)Appeals from decisions passed under Section 87 read with Section 120 by Revenue-Officers acting under Section 119 shall lie in the manner and to the officer prescribed by the rules made in respect of appeals from decisions passed under Section 85.