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State of Jharkhand - Section

Section 15 in The Chota Nagpur Tenures Act, 1869

15. Power to apply for review of judgement.

- Any person considering himself aggrieved by any order or decision of the Special Commissioner from which no appeal shall have been preferred, or by any order of the Commissioner of the division in appeal, may apply for a review of judgement by the officer by whom such order or decision was made.