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State of Bihar - Section

Section 66 in Bengal Embankment Act, 1882

66. Mode of apportionment.

- On publication of any order of the State Government under Section 63, the Collector shall proceed to charge or apportion the said total sum upon or among the zamindars, and except in respect of the embankments on the right and left banks of the river Gandak as provided in Section 58 among tenure-holders who are liable to pay the same, as above provided.