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State of Bihar - Section

Section 45 in The Bengal Drainage Act, 1880

45. Proviso.

- No person from whom any sum has been recovered under clause (b) of Section 42 or under clause (b) of Section 43 [or under Section 44-A] [Inserted by Bengal Act 2 of 1902.] shall be subject to any claim for enhanced rent an account of the benefit caused by the works to his lands.