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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(2)(b) in Bihar Lift Irrigation Act, 1956

(b)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;