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State of Bihar - Section

Section 22 in Bengal Embankment Act, 1882

22. Consultation of Committee by Collector.

- The State Government may from time to time direct that any such Committee shall be consulted by the Collector in the discharge of any function or the performance of any duty imposed on him by this Act; and by a notification published in the [Official Gazette may from time to time direct] [Substituted by A.O. for 'Calcutta Gazette.'] that any such function or duty shall be performed or discharged by such Committee.