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State of Bihar - Section

Section 15 in The Bihar irrigation Act, 1997

15. Removal of encroachment.

- If, within the time so fixed, such person does not comply with the order, the Canal Officer may cause the encroachment to be removed or modified; the expenses involved in such removal or modification, shall be recovered from person concerned:Provided that the Divisional Canal Officer may, in cases of emergency, remove the encroachment before the publication of notification and the expenses incurred shall be recoverable from the person concerned.