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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(1) in The Bengal Drainage Act, 1880

(1)The Commissioners may, at some meeting to be held not less than one month after such list has been published under the provisions of Section 13, proceed to ascertain whether the holders of half of the lands to be reclaimed or improved have assented in writing to the adoption of the scheme.For the purpose of so ascertaining, the Commissioners shall take into account the vote of not more than one landholder in respect of any one portion of the area affected; and whenever more than one landholder shall have given his vote in respect of the same portion of such area the Commissioners shall take into account the vote of the landholder who holds the lowest interest in respect of such area, and shall not take into account in respect of such area the vote of any superior landholder who may have voted.Example-A gives his vote as proprietor of 5,000 bighas;B, as patnidar of 2,000 bighas included in A's proprietary of 5,000 bighas;C, as mukarraridar of 100 bighas included in B's patni,D, as holding a permanent jama of 500 bighas included in A's proprietary of 5,000 bighas; but not in B's patni of 2,000 bighas;The Commissioner shall take into account the votes of the respective landholders in respect of the following areas:-
      Bighas
D for - - 500
C for - - 100
B for (2,000-100-) - - 1,900
A for (5,000-2000-500) - - 2,500
Total - - 5,000