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] [Entire Act] State of Bihar - Section Section 66 in The Bihar irrigation Act, 1997 66. Period to be prescribed by the State Government. - Any person on whom a notice of demand has been served shall be liable to pay the same within the period prescribed in this behalf.
