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State of Bihar - Section

Section 62 in Bengal Embankment Act, 1882

62. Apportionment of further expenses.

- If after the apportionment of the expenses of any works and repairs as above prescribed any expenses not included in such apportionment shall be found to have been paid or to have become payable on account of the said works or repairs, whether as compensation or otherwise, the Collector may proceed to apportion such farther expenses in the manner in this Part provided.