Section 32A(1)(b) in Bihar Private Irrigation Works Act, 1922

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State of Bihar - Subsection

Section 32A(1)(b) in Bihar Private Irrigation Works Act, 1922

(b)that it is desirable in the interest of such village or local area to acquire such irrigation work, he may, subject to the provisions of sub-section (2)-

(i)mark out the land which, in his opinion, it will be necessary to acquire for the purposes of such extension, alteration or repair;

(ii)publish a notice in the prescribed manner in the village in which the irrigation work is situated or, if it is situated in or passes through more than one village, in every village in which it is situated or through which it passes, stating that he proposes to acquire the said irrigation work and the land marked out as aforesaid:

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State of Bihar - Subsection

Section 32A(1)(b) in Bihar Private Irrigation Works Act, 1922