Section 11A in Bihar Private Irrigation Works Act, 1922
11A. [ Provisions of Sections 10 and 11 not to apply to certain cases. [Inserted by Act 4 of 1960.]
- The provisions of Section 10 and 11 shall not apply to cases where such percentage of the expenses of any work as may be fixed by the State Government is contributed by the persons liable to pay the same, either in cash or in materials or by way of labour, or partly in cash, partly in materials and partly by way of labour; but in such cases the State Government shall contribute the balance of the expenses in such instalments as may be prescribed:Provided that in the event of the stoppage of contributions by the persons liable to make the same, while the work is in progress, the State Government may have the work executed at their own cost and have the cost apportioned and recovered in accordance with the provisions of Sections 10 and 11.]
