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[Cites 0, Cited by 0] [Section 5(1a)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1a)(a) in Bihar Private Irrigation Works Act, 1922

(a)if the estimated cost is likely to exceed five hundred rupees but it net likely to exceed twenty thousand rupees and the person exercising the powers under sub-section (1) is an officer authorised under Section 45, until the previous sanction of the Sub-divisional Officer has been obtained;