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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Bihar - Subsection

Section 116(4) in The Bihar and Orissa Local Self-Government Act, 1885

(4)All expenses incurred by the Union Committee under sub-section (1), or sub-section (3), including such reasonable compensation as the Committee may thinks fit to pay to the owners or occupiers of huts or privies removed, shall be met out of the Union Fund].