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 12] [Entire Act] State of Bihar - Subsection Section 12(1) in Bihar Lift Irrigation Act, 1956 (1)After such inquiry as he may think necessary, the Collector shall decide the amount of compensation payable and decision of the Collector, subject to any appeal to the Commissioner of the Division under sub-section (2), shall be final.
