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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(6) in The Bihar irrigation Act, 1997

(6)An owner or occupier aggrieved by the order of the said officer in respect of a scheme, which has not been approved, may prefer an appeal, within thirty days, of the passing of the order to such officer designated by the State Government in this behalf whose decision shall be final.