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[Cites 0, Cited by 0] [Section 44A] [Entire Act]

State of Bihar - Subsection

Section 44A(3) in The Bengal Drainage Act, 1880

(3)If any tenants referred to in sub-section (1) have transferred their tenancies, the sums referred to in that sub-section may be recovered thereunder.
(a)from the said tenants for the period during which they occupied the benefited land since the carrying out of the said scheme or works, or
(b)from the tenants in possession.