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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Bihar - Subsection

Section 59(5) in The Bihar irrigation Act, 1997

(5)The scheme as sanctioned under sub-section (4) shall be published in the Official Gazette, and in the village and at the headquarters of the Block Office and of the district in which the lands included in the scheme are situated; in such manner as the State Government deems fit, and shall, on such publication, be final.