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Bengal Presidency - Section

Section 85 in The Bengal Irrigation Act, 1876

85. Arrears of water-rate deemed to be demand.

- Every arrear of water-rate which is due to Government, and every sum due to Government by any person on account of collection of water-rate, and every sum due to such person on account of water-rate and certified by the canal-officer to be so due, shall also be held to be a demand.