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 1] [Section 28] [Entire Act] State of Bihar - Subsection Section 28(3) in The Bihar Private Forest Act, 1947 (3)The order passed on the appeal shall, subject only to revision by the authority appointed by the [State] [Substituted by A.L.O.] Government in that behalf, be final.
