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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Bihar - Subsection

Section 77(2) in The Bihar irrigation Act, 1997

(2)As soon as may be, after the publication of notification under sub-section (2) of Section 76 in respect of any irrigation work, the Betterment Levy Officer shall prepare a statement showing the land under the irrigable command of the irrigation work in respect of which the betterment contribution in accordance with the provisions of sub-section (1) is payable, and the nature and extent of irrigability of different lands.