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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Bihar - Subsection

Section 75(2) in The Bihar irrigation Act, 1997

(2)Such person shall, within twenty-four hours of such seizure and detention, report the same to the nearest Collector or Deputy Collector of the district in which the seizure has been made or other public officer duly authorised by Government in that behalf.