Section 36F in Bihar Private Irrigation Works Act, 1922
36F. Apportionment and recovery of compensation.
- Any amount awarded to any person as compensation under this Chapter shall by -(a)apportioned in such manner as the Collector may determine among the persons benefited by the acquisition of the land or the doing of the act or the execution of the work in respect of which the compensation is claimed.(b)recoverable from the persons among whom it is apportioned under clause (a) as a [public demand] [As to the recovery of public demands, see the B. & O. Public Demands Recovery Act, 1914 (B. & O. Act. 4 of 1914).] payable to the Collector.(c)Payable to the person to whom it is awarded.]
