Section 8(4) in Bihar Private Irrigation Works Act, 1922
(4)[ Any sum apportioned as aforesaid in respect of the costs mentioned in sub-clause (ii) of clause (b) of sub-section (2) of Section 7 shall be paid to the Collector by the person or persons liable to pay the same and shall be recoverable as a public demand] [ For recovery of public demands, see the B. & O. Public Demands Recovery Act, 1914 (B. &0. Act 4 of 1914).] payable to the Collector.
