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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(2) in Bihar Private Irrigation Works Act, 1922

(2)The State Government may, from time to time, direct that any such Committee shall be consulted by the Collector in the discharge of any function or the performance of any duty imposed on him by this Act and by notification may from time to time, direct that any such function or duty shall be performed or discharged by such Committee.