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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(3) in Bihar Lift Irrigation Rules, 1978

(3)The Divisional Lift Irrigation Officer may, after recording in writing his reasons for so doing, order that the rate shall be assessed in accordance with Rule 16 and shall return the record to the Sub-divisional Lift Irrigation Officer for completion of the assessment.