Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Bihar - Section

Section 66 in Bihar and Orissa Public Demands Recovery Act, 1914

66. Certificate Officer deemed to be a Court.

- A Certificate Officer shall be deemed to be a Court, and any proceeding before him shall be deemed to be a civil proceeding within the meaning of Section 14 of the [Indian Limitation Act. 1908] [Now see Section 14 of Limitation Act, 1963.].