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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(5)(v) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961

(v)The orders passed by the Collector shall be recorded in the register mentioned in sub-rule (2) and if necessary, an amendment made in the assessment list in accordance with the result of the objection.