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State of Bihar - Section

Section 86 in Bengal Embankment Act, 1882

86. Orders to be final.

- Subject to the provisions of the two sections last preceding, every order passed by the Collector in respect of applications under Section 18 and every order passed under Sections 11, 50, 52 or 68, and every order passed by a Controlling Authority in respect of such order of a Collector, shall be final and not liable to be modified or altered otherwise than as expressly provided in this Act.