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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(2) in Bihar Lift Irrigation Act, 1956

(2)If such person neglects or refuses to obey such order within the fixed period, the Lift Irrigation Officer may remove such obstruction, repair such damage, and the cost of such removal or repair shall be recovered from such person by the Collector according to the procedure laid down in the Bihar and Orissa Public Demands Recovery Act, 1914 (B. and O. Act IV of 1914).