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State of Bihar - Section

Section 36 in The Bengal Drainage Act, 1880

36. Final determination of apportionment.

- Whenever the Commissioner of the Division shall confirm any appointment and report, or whenever one month shall have elapsed from the publication of any report without any appeal therefrom having been preferred, he shall pass an order declaring the sums payable in respect of the lands respectively and the persons liable to pay the same to be determined, and shall cause such order to be published in such manner as to him shall seem fit.