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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(5) in Bihar Lift Irrigation Rules, 1978

(5)Any person so assessed may, within thirty days of the date on which he receives the Parcha or within such further period as may be allowed by the Divisional Lift Irrigation Officer, file an objection to the assessment.