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

State of Bihar - Subsection

Section 16(1) in The Bihar Public Irrigation and Drainage Works Act, 1947

(1)The Revenue Officer shall consider all claims made under sub-section (1) of Section 15 and shall make to the Collector his recommendation as to the amount of compensation, if any, which should be paid and the person to whom such amount should be paid.