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 8] [Entire Act] State of Bihar - Subsection Section 8(4) in The Bihar Public Irrigation and Drainage Works Act, 1947 (4)Any person aggrieved by an order passed by the Collector under subsection (2) may, within sixty days of the date of such order, appeal to the prescribed authority.
