Section 8(2) in The Bihar Public Irrigation and Drainage Works Act, 1947
(2)When any damage or loss is caused to any person by the exercise of any of the powers conferred by sub-section (1), such person shall, on an application to the Collector, be entitled to receive from the [Provincial] [Substituted by A.L.O. as State.] Government such compensation as the Collector may by an order determine.
