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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(3) in Bihar Lift Irrigation Act, 1956

(3)The Collector shall, on the day appointed for the hearing of objections or on any subsequent day to which the hearing may be adjourned, hear the objections, if any, filed within the period prescribed under clause (b) of sub-section (1) and hold such further inquiry as he thinks fit.