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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(2) in Bihar Emergency Cultivation & Irrigation Act, 1955

(2)In making an order under sub-section (1), the Collector shall assess such amount as may, in the opinion of the Collector, be fair and equitable to be paid by the persons whose lands will be irrigated from such work to the owner of the irrigation work and to the person or persons who maintain the work in an efficient State.