Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 96] [Entire Act] State of Bihar - Subsection Section 96(4) in The Bihar irrigation Act, 1997 (4)From any order of the Canal Officer under this Section an appeal shall lie within thirty days from the date of communication of the order to the Divisional Canal Officer, whose decision thereon shall be final.
