Section 7 in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959
7. Appeals.
(1)Any person aggrieved by an order made under Section 6 may, within sixty days of the passing of such order, appeal,(i)if the order has been passed by the Collector of the district, or the Deputy Commissioner, to the Commissioner; and(ii)if the order has been passed by any other officer, to the Collector of the district or the Deputy Commissioner, as the case may be:Provided that the Commissioner as regards item (i) and the Collector of the district or the Deputy Commissioner, as the case may be, as regards item (ii) may, for sufficient cause, extend the time for preferring the appeal.(2)The appeal shall be preferred and heard in such manner as may be prescribed and the authority hearing the appeal shall pass such order as it thinks fit.
