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 35] [Entire Act] State of Bihar - Subsection Section 35(1) in The Bihar Gramdan Act, 1965 (1)Any person aggrieved by any decision of the Chairman under Section 8 or by any decision of the prescribed authority under Section 24 may prefer an appeal to such appellate authority within such time and in such manner as may be prescribed.
