Section 40(2)(e) in Bihar Private Irrigation Works Act, 1922

[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

(e)for the recovery of the expenses referred in Sections [11, 7] [Inserted by Bihar Act, 4 of 1960.] [24, 35A and 36C];

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