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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2)(b) in The Bengal Embankment Act, 1855

(b)If two or more persons are benefited by an embankment, the Collector shall apportion the expenses of keeping up such embankment amongst the persons so benefited.