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State of Bihar - Section

Section 22 in The Bengal Irrigation Act, 1876

22. Particulars of apportionment to be specified.

- Where there are several persons interested, if such persons agree in the apportionment of the compensation, the particulars of such apportionment shall be specified in the award, whether such award be made by the Collector or by the Court, and as between such persons the award shall be conclusive evidence of the correctness of the apportionment.