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State of Bihar - Section

Section 55 in Bihar and Orissa Public Demands Recovery Act, 1914

55. Compensation.

- If the Certificate Officer is satisfied that any requisition under Section 5 was made without reasonable cause, he may award to the certificate-debtor such compensation as the Certificate Officer thinks fit; and the amount so awarded shall be recoverable from the certificate-holder under the procedure provided by this Act for recovery of costs.