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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2)(c) in The Bengal Embankment Act, 1855

(c)When an apportionment is made by the Collector either under Clause (a) or (b) of this sub-section, the liability of every such person as aforesaid shall be limited to the sum as apportioned against him and the Collector may, while apportioning the sums against those persons, further direct that the sums may be paid by instalments subject to such conditions as he may impose.