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State of Bihar - Section

Section 27 in Bihar Lift Irrigation Rules, 1978

27.

(1)An appeal shall lie from any order passed by Lift Irrigation Officer under Section 33 to the Collector of the district.
(2)Every such appeal shall be accompanied by a copy of the order appealed against.
(3)The Collector of the district shall, after such enquiry as he thinks fit, pass orders on such appeal and may, by an order in writing direct that the collection of the water-rate shall be suspended until appeal is decided.