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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(3) in Bihar Private Irrigation Works Act, 1922

(3)[ In cases of urgency, the Collector may forthwith take possession of any irrigation work or land referred to in Section 32A or 32B, though the compensation mentioned in sub-section (1) has not been paid.