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 9] [Entire Act] State of Bihar - Subsection Section 9(1) in Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010 (1)Any person aggrieved by an order of the Sub-Divisional Officer may file an appeal before the Collector within sixty days of such order.
