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State of Jharkhand - Section

Section 44 in Bengal Embankment Act, 1882

44. Contribution of public money towards the maintenance of the embankments of the parganas entered in Schedule E to be continued.

- In accordance with the custom heretofore in force in respect of the parganas entered in Schedule E annexed to Bengal Act 6 of 1873, the State Government shall continue to contribute annually the sum noted therein for each pargana respectively towards the maintenance of the embankments thereof.