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 24] [Entire Act] Bengal Presidency - Subsection Section 24(1) in The Bengal Agricultural And Sanitary Improvement Act, 1920 (1)No claim under section 23 shall be entertained which is made later than three years after the completion of the work by which such right is injuriously affected.
