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 1] [Entire Act] Chota Nagpur Division - Section Section 146 in Chota Nagpur Tenancy Act, 1908 146. Statement of claim by whom to be presented - The statement of claim shall be presented by the plaintiff or by an agent of the plaintiff, who is acquainted with the facts of the case.
