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[Cites 0, Cited by 0] [Section 36A] [Entire Act]

State of Bihar - Subsection

Section 36A(3) in The Bengal Drainage Act, 1880

(3)The Commissioner shall cause notice of the day fixed for the hearing of such appeal to be published in the manner prescribed by Section 35; and shall, on the day so fixed, hear such appeal and all objections thereto advanced by persons interested and may confirm or revise the addition or alteration, or may remit the case to the Collector for further consideration and revision.