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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(5) in Bihar Private Irrigation Works Act, 1922

(5)When appeal is presented under sub-section (1) or when the Board of Revenue calls for the records of a case under sub-section (4), the proceedings shall not be stayed pending the appeal or revision unless the appellate or revising authority so directs.]