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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Bihar - Subsection

Section 112(1) in The Bihar irrigation Act, 1997

(1)Whenever the retention of any land appropriated to the purposes of any irrigation work, may no longer be required, and the permanent relinquishment of the same may be deemed expedient, such land shall be restored by the Collector to the owner from whom such land was originally taken on return of the compensation amount, if any, which was paid for such land when the same was taken for the purpose of the irrigation work.