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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(2)(ii) in Bihar Private Irrigation Works Act, 1922

(ii)authorising the applicant to recover as a public demand the sum so apportioned in respect of the cost mentioned in sub-clause (i) of clause (b) of sub-section (2) of Section 7 from the person or persons liable to pay the same with interest at six and a quarter per centum per annum: