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 Jharkhand - Section Section 39 in Bengal Embankment Act, 1882 39. Limitation to claim for compensation. - No claim under the last proceedings shall be entertained which shall be made later than two years next after the completion of the work by which such right is injuriously affected.
