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State of Bihar - Section

Section 27 in Bengal Embankment Act, 1882

27. Authority to take proceedings where lands in different district.

- If any portion of the land likely to be affected by any work to be undertaken under this Part lies within another district, the Collector who causes the work to be executed shall, when commencing upon it, give notice of the same to the Collector of such other district; and the provisions of Section 20 shall be applicable to all proceedings connected with the work and the cost thereof.