Section 21 in The Bihar Public Irrigation and Drainage Works Act, 1947
21. Final publication of register and statement of amounts to be recovered from landlords and tenants.
- When all appeals under sub-section (3) of Section 20 have been disposed of and when the prescribed authority mentioned in sub-section (2) of the said Section has passed order on the rates at which the expenses incurred in connection with the work or such portion thereof as may be determined by the [Provincial] [Substituted by A.L.O. as State.] Government under sub-section (1) of Section 13 to be recoverable shall be recovered from the persons liable to pay such expenses, the Revenue Officer shall, in the prescribed manner, finally publish the register, and the publication shall be conclusive evidence that the register has been duly made under this Chapter.
