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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

State of Bihar - Subsection

Section 35A(6) in Bihar Private Irrigation Works Act, 1922

(6)The order shall further specify the area benefited or likely to be benefited by the said work and the principles on which the cost of maintenance shall be levied and, where the degree of benefit varies throughout the area, shall state the proportion of the cost of maintenance to be borne by each portion of the said area.