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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Bihar - Subsection

Section 147(iii) in The Bihar Government Estates (Khas-Mahal) Manual, 1953

(iii)Subject to the provision of funds, Collectors are authorised to sanction works of improvement, except works connected with residence the cost of which does not exceed Rs. 5,000. For projects requiring professional skill, the plans and estimates should be prepared by the Executive Engineer or District Engineer or Assistant Engineer of the Irrigation Department when available and submitted to the Superintending Engineer for approval.