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[Cites 0, Cited by 0] [Section 44A] [Entire Act]

State of Bihar - Subsection

Section 44A(2) in The Bengal Drainage Act, 1880

(2)An application in respect of a payment may be made under this section by a landholder who was declared by an order passed under Section 36 to be liable to make such payment, although his name has been removed, by an order made under Section 36-A, from the list of persons declared liable to make payments.