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State of Bihar - Section

Section 34 in Bihar Lift Irrigation Rules, 1978

34.

If any sum due on account of water-rates cannot be collected owing to the death, bankruptcy or disappearance of defaulter the amount due may be written off as irrecoverable by the Lift Irrigation Deputy Collector or Revenue Officer with the previous sanction of the Superintending Lift Irrigation Officer. A detailed list of all sums so written off shall be sent to the State Government or Corporation.