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 46] [Entire Act]

State of Bihar - Subsection

Section 46(4) in Bihar Private Irrigation Works Act, 1922

(4)The Board of Revenue may on its own motion or on application, and after giving the parties interested reasonable opportunities of being heard, modify, alter or reverse any order passed in appeal from which no further appeal lies:Provided that the power of revision shall not be exercised except on the ground of illegality or material irregularity.