Section 11(1) in Bihar Private Irrigation Works Act, 1922
(1)When any [* * *] [Omitted by Act 10 of 1939.] apportionment has been [made] [Substituted by Act 10 of 1939. ] under Section 10, the Collector shall make an order (hereinafter called the award) specifying -(a)the person or persons by whom each sum so [* * * *] [Omitted by Act 10 of 1939.] apportioned is payable;(b)the amount payable by each such person;(c)[ the instalments fixed for the payment of such amounts: [Substituted by Act 37 of 1950.]Provided that in fixing such instalments, the Collector shall act in accordance with such general or special order as may be issued by the State Government in this behalf;](d)the dates for the payment of such instalments:[Provided that the State Government may remit the whole or any part of the amounts payable by any class or classes of persons.] [Inserted by Act 4 of 1960.][* * *] [Omitted by Act 10 of 1939.]
