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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(4) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961

(4)When the appeal has been decided, the order passed on such appeal shall be recorded in the said register and if necessary, an amendment made in the assessment list in accordance with the result of the appeal.