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 14] [Entire Act] State of Bihar - Subsection Section 14(1) in Bihar Land Mutation Rules, 2012 (1)Any person aggrieved by the order of the Additional Collector, may file an appeal against the order in the Court of Collector of the District within (30) thirty days from the date of the order.
