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 7] [Entire Act] State of Bihar - Subsection Section 7(2) in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959 (2)The appeal shall be preferred and heard in such manner as may be prescribed and the authority hearing the appeal shall pass such order as it thinks fit.
