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State of Bihar - Section

Section 17 in Bihar Lift Irrigation Act, 1956

17. Disposal of claims to compensation.

- Whenever, in pursuance of a notification under Section 14, any obstruction is removed or modified, removal or modification of the said obstruction may be made before the Collector, and he shall deal with the same in the manner provided in Part II; but no compensation shall be allowed for any damage arising from increase of percolation.