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] [Entire Act] State of Bihar - Section Section 94 in The Bihar irrigation Act, 1997 94. Appeal by such labour when aggrieved by fixation of wages. - Any person aggrieved by fixation of wages under sub-section (2) of Section 91 may prefer an appeal within sixty days to the Superintending Engineer whose decision shall be final.
