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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(3) in Bihar Private Irrigation Works Act, 1922

(3)An appeal under this Section shall be preferred within thirty days of the date of the order appealed against:Provided that an appeal may be admitted after the said period if the appellate authority is satisfied that the appellant had sufficient cause for not preferring the appeal within the said period.