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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bengal Presidency - Subsection

Section 5(2) in The Bengal Agricultural And Sanitary Improvement Act, 1920

(2)When the Engineer has prepared any such scheme, he shall forward it to the Collector, who may, subject to such rules as may be prescribed in this behalf, make such modifications therein as he may deem necessary.