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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

Bengal Presidency - Subsection

Section 35(2)(i) in The Bengal Agricultural And Sanitary Improvement Act, 1920

(i)prescribing the manner in which the Collector shall determine the rates at which the cost of a scheme shall be recoverable under clause (iii) of sub-section (1) of section 18, and the instalments, if any, by which such cost shall be recovered;