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 5B] [Entire Act] State of Bihar - Subsection Section 5B(4) in Bihar Private Irrigation Works Act, 1922 (4)The amount assessed by the prescribed authority as compensation under sub-section (3) shall be payable by the State Government.
