Section 3 in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961
3. Notification under Section 3 of the Act.
- Whenever the State Government decides to levy betterment contribution under Section 3 in respect of any irrigation work or flood protection work or part of such work it shall cause the date of completion of such work or part of such work, as the case may be, to be notified in the Bihar Gazette in From A.
