Section 23(2)(a) in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

(a)the manner in which petition under Section 6 or an appeal under Section 7 or a revision under Section 8 shall be preferred and heard;

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