Section 36(1)(c) in Bihar Private Irrigation Works Act, 1922

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(1)(c) in Bihar Private Irrigation Works Act, 1922

(c)that the proposed construction, extension of alteration of the irrigation work shall be completed to the satisfaction of the Collector within one year after the applicant is placed in occupation of the land, or within such further period as may be allowed, in writing by the Collector;

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State of Bihar - Subsection

Section 36(1)(c) in Bihar Private Irrigation Works Act, 1922