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State of Bihar - Section

Section 7 in Embankment Rules, 1916

7.

The Superintending Engineer shall in any enquiry under Section 51 of the Act, on receiving a requisition to that effect from the collector, give his written opinion as to the boundaries of the lands affected by such works or repairs, and the extent to which they have been benefited or affected.This opinion shall form part of the record of proceedings in the case.