Section 8 in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959
8. Revision.
- On an application made within forty-five days of the passing of an order under Section 7, the Board of Revenue, if the order has been passed by the Commissioner, and the Commissioner, if the order has been passed by the Collector of a district or the Deputy Commissioner, as the case may be, may revise such order:Provided that the Board of Revenue or the Commissioner, as the case may be, may, for sufficient cause, extend the time for making the application.
