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] [Section 90] [Entire Act] State of Jharkhand - Subsection Section 90(c) in Bengal Embankment Act, 1882 (c)the cases in which, the officers to whom and the conditions subject to which orders and decisions given under any Provision of this Act, and not expressly provided for as regards appeal, shall be appealable;
