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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(3)(a) in The Bihar Public Irrigation and Drainage Works Act, 1947

(a)all the expenses specified in clauses (a) and (b) of sub-section (2) of Section 12 incurred in respect of the said work before the issue of an order under sub-section (1) of Section 5 [or Section 5A] [Inserted by Section 6 of Bihar Act 3 of 1951.] directing that the said work shall be executed;