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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1) in The Bihar Restoration and Improvement of Degraded Forest Land Taxation Act, 1992

(1)Any user/occupier on levy of tax aggrieved by an order or demand or an order of imposing penalty may prefer appeal, in such form and in such manner and within such period as may be prescribed, before an Appellate Authority appointed under this sub-section by the State Government.