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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(1) in Bihar Private Irrigation Works Act, 1922

(1)Any person aggrieved by a order of the Collector under Section 5 or Section 30 may, within three months from the date on which the first overt act is taken in pursuance of such order, institute a suit in the civil court which would have jurisdiction to entertain a suit for the possession of any land affected by the order.