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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(2) in Bihar Lift Irrigation Rules, 1978

(2)If after such enquiry the Sub-divisional Lift Irrigation Officer considers that penal rate should be assessed in accordance with Rule 16, he shall forward the whole record of the enquiry with his opinion thereon to the Divisional Lift Irrigation Officer for orders.