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[Cites 0, Cited by 0] [Section 36E] [Entire Act]

State of Bihar - Subsection

Section 36E(1) in Bihar Private Irrigation Works Act, 1922

(1)The Collector shall consider all claims made under sub-section (1) of [Section 36D] [Substituted by Act 37 of 1950.] and shall determine the amount of compensation if any, which should be paid and the person to whom such amount should be paid.