Section 14 in The Bihar Fish Jalkar Management Act, 2006
14. Appeal and Revision.
- (i) An appeal against all decisions regarding short term settlement taken by District Fisheries Officer and Deputy Director may be filed before the [Division Commissioner.] [Substituted 'Director Fisheries' by Bihar Act 20, 2010.](ii)An appeal against of all decisions taken by Collector and Director Fisheries may be filed in the Court of Departmental Commissioner.(iii)An appeal against all decisions regarding short term settlement taken by the [Divisional Commissioner and the] [Added by Bihar Act 20, 2010.] Government may be filed in the court of Member, Board of Revenue.(iv)Appeal may be filed within thirty days from the date of the original order. The appeal shall be disposed of within two months essentially after giving an opportunity of hearing to the parties concerned under the process fixed by the Government.In the disposal of appeal, no interim order/stay order shall be passed. No investment shall be made in the disputed Jalkars by any party in the period on an appeal.
