Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Bihar - Subsection Section 30(5) in The Bihar irrigation Act, 1997 (5)Payment of all expenses of such removal may be enforced by the sale of the thing removed in the manner provided for the recovery of tolls as provided in this Act.
