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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(1) in The Bihar Public Irrigation and Drainage Works Act, 1947

(1)The Collector shall after considering the recommendation made by the Revenue Officer under Section 16, make an award determining the compensation, if any, to be paid and the person to whom it shall be paid.