Section 12 in Bihar Private Irrigation Works Act, 1922
12. Recovery of cost as a public demand.
- All sums payable under [Section 11] [Substituted by Act 4 of 1960.] shall be recoverable as [public demands] [Substituted by Act 4 of 1960.] [payable to the Collector] [For the recovery of public demands, see the B. & O. Public Demands Recovery Act, 1914 (B. &0. Act 4 of 1914).],
