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[Cites 0, Cited by 0] [Section 51C] [Entire Act]

State of Bihar - Subsection

Section 51C(2) in The Bengal Drainage Act, 1880

(2)Every such certificate shall have the same effect as a certificate made under Section 7 of the said Public Demands Recovery Act, 1895; and the same notices shall be issued, and the same proceedings may be taken, with respect thereto, by the Certificate Officer, as in the case of a certificate made under that section.