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State of Bihar - Section

Section 5 in Bihar Public Irrigation and Drainage Works Rules, 1948

5.

The fee to be paid on an objection under clause (a) of sub-section (1) of Section 3 or under Section 7 whether made individually or jointly shall be Re. 0.94 which shall be paid by means of a non-judicial stamp. The fee shall not be refunded in any case.