Section 12(2)(b) in The Bihar Public Irrigation and Drainage Works Act, 1947

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2)(b) in The Bihar Public Irrigation and Drainage Works Act, 1947

(b)the cost of any action taken in. accordance with the provisions of subsection (1) of Section 8 before the issue of an order under sub-section (1) of Section 5 [or Section 5A] [Inserted by Section 6 of Bihar Act 3 of 1951.] directing that the proposed work shall be executed and all sums paid to any person as compensation under sub-section (2) of Section 8.

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State of Bihar - Subsection

Section 12(2)(b) in The Bihar Public Irrigation and Drainage Works Act, 1947