Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 8 in The Bengal Irrigation Act, 1876

8. Notice as to claims for compensation.

- As soon as is practicable after the issue of such notification, the Collector shall cause public notice to be given at convenient places stating that the Government intends to apply or use the said water as aforesaid, and that claims of compensation in respect of the matters mentioned in section eleven may be made before him.A copy of Section eleven, twelve and thirteen shall be annexed to every such notice.