Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 77] [Entire Act] State of Bihar - Subsection Section 77(6) in The Bihar irrigation Act, 1997 (6)Any person aggrieved by an order made under sub-section (5) may within sixty days from the date of the order, appeal to the prescribed authority and the authority may pass such orders on the appeal as it may deem fit.
