Section 20(2) in Bihar Agricultural and Rural Area Development Agency Act, 1978
(2)Where an owner indicates in writing that he is unable to carry out the work within the time aforesaid or if the work is not carried out to the satisfaction of the Agency by the date fixed in that behalf or within such further time as any be allowed. The Agency shall get the work carried out and subject to such conditions as may be prescribed in this behalf, cover the expenses incurred from the owner as arrears of land revenue.
