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[Cites 0, Cited by 0] [Section 51D] [Entire Act]

State of Bihar - Subsection

Section 51D(3) in The Bengal Drainage Act, 1880

(3)When any such order has been duly published, all proceedings under the Public Demands Recovery Act, 1895 and all suits by landholders or tenants, for the recovery of any sums to which such order relates, shall be stayed during the period specified in the order.