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 Uttar Pradesh - Section Section 21 in The United Provinces Minor Irrigation Works Act, 1920 21. Limitation of appeal. - No appeal shall lie in respect of any rate unless it is preferred within thirty days from the time when the demand or the rate is first made.
