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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Bihar - Subsection

Section 84(2) in The Bihar irrigation Act, 1997

(2)If such person neglects or refuses to obey such order within the fixed period, the Canal Officer may remove such obstruction, or repair such damage and the cost of such removal or repair shall be levied from such person by the Collector under the procedure provided by the Bihar and Orissa Public Demands Recovery Act, 1914 (B & O Act 4 of 1914) for the recovery of public demand.