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 28] [Entire Act]

State of Bihar - Subsection

Section 28(1) in Bihar Lift Irrigation Rules, 1978

(1)When an appeal has been filed against an order of the Sub-divisional Lift Irrigation Officer, the proceedings shall be sent through the Divisional Lift Irrigation Officer or the Lift Irrigation Deputy Collector or Revenue Officer who shall forward them to the Collector with his opinion without delaying it for the purpose of making further enquiry.