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State of Bihar - Section

Section 88 in The Bengal Irrigation Act, 1876

88. Dispute as to shares and payments.

- Whenever any dispute arises among joint owners of a village-channel as to their shares of expense or as to the amounts severally contributed, or as to failure on the part of any owner to contribute his share, the matter may be decided after inquiry by the canal-officer or Collector, as provided in the last preceding Section.