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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

State of Bihar - Subsection

Section 5B(1) in Bihar Private Irrigation Works Act, 1922

(1)Any person who has sustained any loss by anything done by the Collector or by any person acting under the orders of the Collector under subsection (1) of Section 5A may make an application to the prescribed authority for compensation for such loss and/or an order directing the restoration of the land or the irrigation work to its former condition.