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State of Bihar - Section

Section 14 in Bengal Embankment Act, 1882

14. Order of State Government.

- On receipt of such report from the Board the State Government shall proceed to consider the same, and [may order] [For a list of orders made under Section 14, see B.O.R.O., Volume I, Part VI.] that the proposed act or the proposed work, or any modification thereof, be done or executed.Every such order shall be notified in the Official Gazette.