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

State of Bihar - Subsection

Section 36F(b) in Bihar Private Irrigation Works Act, 1922

(b)recoverable from the persons among whom it is apportioned under clause (a) as a [public demand] [As to the recovery of public demands, see the B. & O. Public Demands Recovery Act, 1914 (B. & O. Act. 4 of 1914).] payable to the Collector.