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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(3)(b) in Bihar Private Irrigation Works Act, 1922

(b)The Collector may on such claim being made order the return of the land to the claimant after payment by him of the amount mentioned in clause (a) of this sub-section, or he may (if he thinks fit) take action under [Chapter VIA] [Substituted by Act 37 of 1950.] for the maintenance of the irrigation work.