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State of Bihar - Section

Section 39 in Bihar Lift Irrigation Act, 1956

39. 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 detection of such offence or to the conviction of the offender.