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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(5) in The Bihar irrigation Act, 1997

(5)Any person aggrieved by any notice given under sub-section (2), may, within thirty days from the date of publication of such notice, file an appeal before such officer not below the rank of Superintending Engineer as the State Government may appoint. The appellate officer may on hearing the parties pass such order as he thinks fit; and thereupon, the notice shall stand modified to such extent as may be specified in the order.