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State of Bihar - Section

Section 98 in The Bengal Irrigation Act, 1876

98. Compensation to person injured.

- Whenever any person is fined for an offence under this Act, the Magistrate may direct that the whole or any part of such fine may be paid by way of compensation to any person injured by such offence, or to any person who gave information leading to the detection of such offence, or to the conviction of the offender.