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[Cites 0, Cited by 0] [Section 213] [Entire Act]

Chota Nagpur Division - Subsection

Section 213(5) in Chota Nagpur Tenancy Act, 1908

(5)All other orders under the provisions of this Act shall be appealable to the Commissioner, if passed by a Deputy Commissioner, and to the Deputy Commissioner or to any officer specially empowered by the [State] Government by notification, to hear such appeals, if passed by an officer exercising powers of a Deputy Commissioner.