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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(3) in The Bengal Drainage Act, 1880

(3)Case of landholder not found. - Where the holder of any land cannot be found, such land shall be altogether excluded in any commutation that may be made in order to determine whether the landholders of not less than half of the area to be reclaimed or improved have assented to the adoption of the scheme.