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[Cites 0, Cited by 0] [Section 51B] [Entire Act]

State of Bihar - Subsection

Section 51B(1) in The Bengal Drainage Act, 1880

(1)Every application to the Collector under Section 41-A for recovery of contributions from co-shares towards a payment made by a landholder under the foregoing provisions of this Act must:-
(a)be made within six months after such payment was made, and
(b)specify the amount of such payment, and the amount of such contributions due from each co-sharer,