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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(3)(b) in The Bihar irrigation Act, 1997

(b)If any such applicant appears, and his application is admitted, he shall be liable to pay his share in the construction of such village channel and in the cost of acquiring such land, and shall be a co-owner of such village channel when constructed.