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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Bihar - Subsection

Section 96(3) in The Bihar irrigation Act, 1997

(3)If the said owner fails to comply with the notice within the time specified or does repair which in the opinion of the Canal Officer are unsatisfactory the Canal Officer may carry out the necessary repairs and recover the cost from the said owner.