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State of Jharkhand - Section

Section 58 in Bengal Embankment Act, 1882

58. Apportionment amongst zamindars.

- At such or any subsequently adjourned inquiry, the Collector if there be only one estate liable, shall charge the zamindar thereof with the total amount payable; and if there be two or more estates, he shall apportion the same amongst the zamindars thereof, either-
(a)rateably in proportion to the respective benefits derived by such estates from such works or repairs; or
(b)in proportion to the areas of the lands benefitted or protected thereby, and comprised within such estates respectively; or
(c)with the sanction of the State Government, in proportion to the amount of revenue payable for such estates respectively :
Provided that the said total amount payable in respect of the embankments on the right bank of the river Gandak shall be chargeable, in accordance with the custom in force for such estates, to the zamindars of all the estates situated in the district of Saran, in proportion to the amount of revenue respectively payable for such estates :Provided also that the total amounts which may have been expended by the Government before the commencement of this Act, and total amounts which may become payable in accordance with the provisions of this Act on account of any year in respect of the embankments on the left bank of the river Gandak in the district of Muzaffarpur, shall be chargeable, and shall be deemed always to have been chargeable, in accordance with the custom hitherto in force in respect of such embankments ; that is to say, chargeable to the zamindars of all the estates situated in the following parganas, viz., Rati, Gadasand, Hajipur, Bhatsala, Garjaol, Nae, Saresa and Belagach, in proportion to the amounts of land-revenue payable for such estates respectively, but so that the amount out of any total sum apportioned in respect of each estate in Rati, Gadasand and Hajipur, shall bear such a proportion to the land-revenue payable for such estate as shall be twice as great as the proportion which the amount apportioned in respect of each estate in the remaining parganas shall bear to the land revenue payable for such estate.