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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(2) in Bihar Private Irrigation Works Act, 1922

(2)[ The order shall further specify the exact area benefited by the said work and apportion the cost of maintenance amongst the person or persons who may be found to be liable to pay the same having regard to the considerations mentioned in clauses (a) to (c) of Section 10.] [Substituted by Act 37 of 1950.]