Legal Document View

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
[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(2)(c) in Bihar Lift Irrigation Rules, 1978

(c)Be presented or sent by post so as to reach the officer specified in clause (2) within thirty days of the date on which the Parcha was received by the Lambardar, or in case of service of Parcha through any other agency within thirty days of the receipt of Parcha, provided that the Divisional Lift Irrigation Officer or the Lift Irrigation Deputy Collector or Revenue Officer may extend this period if he is satisfied that there are reasonable grounds for doing so.