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State of Bihar - Section

Section 106 in The Bihar irrigation Act, 1997

106. Revision by the Superintending Engineer.

- The Superintending Engineer, within whose jurisdiction the village channel is situated, may on his own motion or on an application made in this behalf by an aggrieved person, revise an order passed by a Divisional Canal Officer:Provided that no such application shall lie unless it is made within a period of thirty days from the date of such order.