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[Cites 0, Cited by 0] [Section 36A(1)] [Section 36A] [Entire Act]

State of Bihar - Subsection

Section 36A(1)(a) in Bihar Private Irrigation Works Act, 1922

(a)if the annual cost of maintenance, as estimated, exceeds two thousand and five hundred rupees, but does not exceed ten thousand rupees, the previous sanction of the prescribed authority shall be obtained; and