Section 14 in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959
14. Deduction from betterment contribution.
- Any person liable to pay any betterment contribution for lands benefited by the construction, improvement or maintenance of any irrigation work or flood protection work, shall be entitled to deduct from the amount of such betterment contribution any amount which the Collector finds to have been previously paid by him under the Bihar Public Irrigation and Drainage Works Act, 1947 (Bihar Act X of 1947) to the State Government towards the cost of such work.
