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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(4) in The Bihar irrigation Act, 1997

(4)If the amount deposited is found afterwards to exceed the amount required, such excess amount shall be returned to the said applicant and likewise if the actual expenditure is more than the amount deposited, the balance amount shall be recovered from the said applicant.