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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(3) in Bihar Lift Irrigation Rules, 1978

(3)The Collector of the district shall, after such enquiry as he thinks fit, pass orders on such appeal and may, by an order in writing direct that the collection of the water-rate shall be suspended until appeal is decided.