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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(2)(ii) in The Bihar irrigation Act, 1997

(ii)forthwith publish a notification in every village through which the village channel is proposed to be taken that so much of such land as is situated within such village has been so marked out, and shall send a copy of such notification to the Collector of every district in which any part of such land is situated.