Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] State of Bihar - Subsection Section 45(2) in The Sakri Canals Irrigation Rules, 1952 (2)The Collector may on his own motion or on the suggestion of the Divisional Canal Officer or Canal Deputy Collector make such further enquiries as he thinks fit.
