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 5B] [Entire Act] State of Bihar - Subsection Section 5B(2) in Bihar Private Irrigation Works Act, 1922 (2)No such application shall be entertained unless it is made before the expiry of one year from the date on which the notice under sub-section (2) of Section 5A is given.
