Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(5)(i) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961

(i)After considering the evidence adduced by objector and, if the objection is for apportionment of the betterment contribution among the different owners of the land, hearing such of the owners as may oppose the appointment and considering the evidence adduced in this behalf and after such further enquiry, if any, as he may consider necessary, the Collector shall pass, for reasons to be recorded by him, such orders on the objection as he may deem fit.