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State of Bihar - Section

Section 40 in The Bengal Drainage Act, 1880

40. Recovery of unrealised portion of charge.

- In case the Collector certifies that any sum payable as hereinbefore provided cannot be realized as provided by Section 38 or 39, so much of such sum as shall not have been so realized shall be a charge upon any profits that may accrue from the property vested in Collector under the provisions of Section 47.