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 194] [Entire Act] Chota Nagpur Division - Subsection Section 194(2) in Chota Nagpur Tenancy Act, 1908 (2)If any opposition to the execution of the order for giving such possession or occupancy is made by the party against whom the order is made, Deputy Commissioner shall, in the exercise of his powers as a Magistrate give effect to the order,
