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State of Bihar - Section

Section 9 in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010

9. Appeals and Revisions.

(1)Any person aggrieved by an order of the Sub-Divisional Officer may file an appeal before the Collector within sixty days of such order.
(2)A revision case may be filed against the appellate order before the Divisional Commissioner within thirty days of such order.