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Bengal Presidency - Section

Section 49 in The Bengal Embankment Act, 1882

49. Estimates and specifications to be open to inspection. -

Copies of all specifications and estimates prepared under the two last preceding sections shall be transmitted to the office of the Collector, together with vernacular translations thereof, or such abstracts thereof as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may from time to time direct, and may be examined by any person interested in such works and repairs.