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State of Bihar - Section

Section 53 in The Bengal Irrigation Act, 1876

53. Procedure after construction of village-channel.

- On being put in possession of the land the canal-officer shall construct the required village-channel; and on its completion shall give to the applicant notice thereof, and of any sum payable by him on account of the cost of acquiring the land and constructing the village-channel.On such notice being given, such sum shall be due from the applicant to the canal-officer.On receipt of payment in full of all expenses incurred, the canal-officer shall make over possession of such village-channel to such applicant.