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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(2) in The Bihar and Orissa Aerial Ropeways Act, 1924

(2)No suit shall lie in respect of any matter referred to in sub-section (1) but every order of the Collector thereunder shall be subject to revision by the District Judge on the application of any person made within three months of the date of the Collector's order.