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State of Bihar - Section

Section 16 in Bihar Lift Irrigation Act, 1956

16. Lift Irrigation Officer may cause obstruction to be removed.

- If within the time so fixed, such person does not comply with the order, the Lift Irrigation Officer may cause the obstruction to be removed or modified:Provided that, if the person causing or having control over any obstruction formed after the publication of the notification under sub-section (1) of Section 14 does not, when called upon, pay the expenses of such removal or modification, such expenses shall be recoverable as a public demand.