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State of Bihar - Section

Section 22B in The Bihar Bhoodan Yagna Act, 1954

22B. [ Sums payable to the Committee or the State Government shall be recoverable as public demand. [Inserted by Bihar Act 15 of 1959, and renumbered by Bihar Act 14 of 1965.]

- Any amount payable to the Committee or the State Government under this Act or under the rules or regulations made thereunder shall be recoverable as a public demand.]