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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Bihar - Subsection

Section 77(8) in The Bihar irrigation Act, 1997

(8)At the end of every four years from the year in which the betterment contribution is finally determined under sub-section (1) any future instalment of such contribution shall be liable to be revised on the same basis as provided in the said sub-section.