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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(2) in The Bengal Drainage Act, 1880

(2)Recovery of items omitted from apportionment. - Any such amount as is specified in Section 25 which, from oversight or other cause, has been omitted from the apportionment and report made under Section 32 or Section 33, may be charged and recovered under the provisions of clause (1) of this section.