Section 24(2) in Bihar Private Irrigation Works Act, 1922
(2)Should the amount be not realized by such [distraint and sale] [Substituted by Act 37 of 1950.], the village agency may apply to the Collector to realise the arrears as a [public demands] [For the recovery of public demands, see the B. & O. Public Demands Recovery Act, 1914 (B.&O. Act 4 of 1914).] and the said officer may if he thinks fit proceed to the realization of the demand.
