Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36E] [Entire Act] State of Bihar - Subsection Section 36E(3) in Bihar Private Irrigation Works Act, 1922 (3)In addition to the market value of the land or right as above provided, the Collector shall in every case award a sum of fifteen per centum on such market value.
