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 15] [Entire Act] State of Bihar - Subsection Section 15(1) in Bihar Land Mutation Rules, 2012 (1)Any person aggrieved by the order of the Collector of the District, may file an application for revision in Court of Divisional Commissioner concerned within thirty (30) days from the date of such order.
