Section 7(2)(b) in Bihar Private Irrigation Works Act, 1922

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2)(b) in Bihar Private Irrigation Works Act, 1922

(b)[ after considering the claim made by the applicant and any explanation furnished by him and after disallowing any charge which he consider-unreasonable and reducing any charge which he considers excessive determine- [Substituted by Act 10 of 1939.]

(i)the cost of the work payable to the applicant, and

(ii)the cost of any inspection which may have been undertaken for the purpose specified in clause (a), together with such costs as may have been incurred in preparing any plan or estimate under the proviso to Section 3 and in issuing any notice under any of the provisions of the Chapter.]

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State of Bihar - Subsection

Section 7(2)(b) in Bihar Private Irrigation Works Act, 1922