Section 2(13) in The Bihar Maintenance of Public Order Act, 1949
(13)[] [Substituted by Bihar Act 20 of 1951 for sub-sections (9) and (11)'.] All orders passed under [sub-sections (6) and (8)] [Substituted by Bihar Act 20 of 1951 for the words and figure sub-section (3)'] shall be appealable to the Court of Session or, if not so appealed, may be revised by the High Court.
