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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1) in Bihar Private Irrigation Works Act, 1922

(1)[ 'Irrigation Engineer' means any person appointed by the [State] [Inserted by Section 4 of Bihar Act 10 of 1939.] Government by notification to be Irrigation Engineer for the purposes of this Act, either generally or in respect of any existing or proposed irrigation works specified in the notification;]