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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2)(a) in The Bihar irrigation Act, 1997

(a)cause in the prescribed manner a notice to be served on the owner of the land in which the irrigation work is situated and public notice to be given at convenient places in every village in which such irrigation work is situated stating that he intends to take action under this chapter for the repair of the said work or for extending or altering it and specifying the date on which an inquiry shall be held.