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] [Section 21] [Entire Act] State of Bihar - Subsection Section 21(3) in Bihar Lift Irrigation Act, 1956 (3)An appeal against the order of the Lift Irrigation Officer shall lie to the Collector of the district within thirty days of the order passed under sub-section (2) and the order of the Collector thereon shall be final.]
