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State of Bihar - Section

Section 70 in The Bengal Irrigation Act, 1876

70. Instalments in which rent is payable.

- All rent payable under either of the two last preceding Sections shall be deemed to be due in the same instalments and at the same periods as the water-rate is due, or in such other instalments and at such other dates as canal-officer may direct, and may be collected by the canal-officer on behalf of the person entitled to it, if the canal-officer thinks fit.