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 51] [Entire Act] State of Assam - Subsection Section 51(2) in The Bengal Public Demands Recovery Act, 1913 (2)Every such appeal must be presented, in case (a) within fifteen days, or in case (b), within thirty days, from the date of the order.
