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

State of Bihar - Subsection

Section 8(3) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961

(3)At the time and place so fixed, the Collector shall hear the objection,in the presence of the objector or his authorised agent if he appears, and may, for reasonable cause, adjourn the investigation.