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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(1) in Bihar Lift Irrigation Rules, 1978

(1)Collection of all water-rates shall be made by the Lift Irrigation Deputy Collector or Revenue Officer in accordance with the statement of demands furnished to him by the Divisional Lift Irrigation Officer except in the case of lands held on the bhaoli tenure regarding which the provisions contained in Rules 23 and 24 apply.