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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2) in Bihar Lift Irrigation Act, 1956

(2)An appeal against the decision of the Collector shall lie to the Commissioner of the Division within thirty days of the decision appealed against and the order of the Commissioner on such appeal shall be final. Such appeal may be presented to the Commissioner or to the Collector for transmissions to the Commissioner.