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] [Entire Act] State of Assam - Section Section 52 in The Bengal Public Demands Recovery Act, 1913 52. Bar to second appeals. - No appeal shall lie from an order of a Collector, or any officer authorised under Section 51, sub-section (3), then passed on appeal.
