Section 35A(3A) in Bihar Private Irrigation Works Act, 1922
(3A)The provisions of sub-sections (2) and (3) shall not apply to cases where such percentage of the cost of any work as may be fixed by the State Government is contributed by the agency referred to in sub-section (1) either in cash or in materials or by way of labour, or partly in cash, partly in materials and partly by way of labour; but in such cases the State Government shall contribute the balance of the cost in such instalments as may be prescribed:Provided that in the event of the stoppage of the contributions by the agency referred to in sub-section (1) while the work is in progress the State Government may have the work executed at their own cost and have the cost apportioned and recovered in accordance with the provisions of sub-sections (2) and (3).]
