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State of Bihar - Section

Section 31 in Bihar Lift Irrigation Act, 1956

31. Dispute as to shares and payments.

- Whenever any dispute arises among joint owners of a village channel as to their shares of expense or as to the amounts severally contributed, or as to failure on the part of any owner to contribute his share, the matter may be decided after inquiry by the Lift Irrigation Officer or the Collector, as provided in Section 30.