Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(iii) in The Bihar Fish Jalkar Management Act, 2006

(iii)An appeal against all decisions regarding short term settlement taken by the [Divisional Commissioner and the] [Added by Bihar Act 20, 2010.] Government may be filed in the court of Member, Board of Revenue.