Section 36C in Bihar Private Irrigation Works Act, 1922
36C. Recovery of expenses by Collector.
- The Collector shall inform the person liable under sub-section (2) of Section 36A of the amount due from each and shall intimate the date by which such sums are to be paid. Every such sum not paid by the date fixed shall be recoverable as a public demand payable to the Collector.[Chapter VIB] [Renumbered by Act 37 of 1950.] Compensation
