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State of Bihar - Section

Section 82 in The Land Registration Act, 1876

82. Every amount due deemed to be a demand.

- Every amount may become due to the Collector under the provisions of this Act in respect of any expenses incurred, of any fees payable, of any notices served, of any cost payable by any party, or of any fines imposed, shall be deemed to be a demand [x x x] [The reference to Bengal Act 7 of 1868 repealed by Bengal Act 7 of 1880 and is omitted.]