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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(6) in Bihar Lift Irrigation Rules, 1978

(6)The Lift Irrigation Deputy Collector or Revenue Officer shall after the expiry of the period for filing objections and after a decision has been given on any such objection proceed to recover the sums assessed the payment of which shall then be immediately due.