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[Cites 0, Cited by 0] [Section 171(5)] [Section 171] [Entire Act]

State of Bihar - Subsection

Section 171(5)(d) in The Bihar Government Estates (Khas-Mahal) Manual, 1953

(d)Where the land is in the charge of the Public Works Department, if the application is made to the Superintending Engineer he shall, if he recommends it submit to Government through the Commissioner of the Division. If the application is made to the Commissioner, he shall consult the Superintending Engineer before submitting proposals to Government.