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 0] [Section 55A] [Entire Act]

State of Bihar - Subsection

Section 55A(2) in Bihar and Orissa Public Demands Recovery Act, 1914

(2)An order passed under sub-section (1) shall for the purposes of Section 60 deemed to be an original order.] [Inserted by Bihar Public Demands Recovery (Second Amendment) Act, 1951 (2 of 1952).]