Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 5 in The Bengal Irrigation Act, 1876

5. Power to appoint officers.

- The [State] [Substituted by by A. O. for 'Lieutenant-Governor'.] Government may from time to time declare, by notification in the [Official Gazette] [Substituted by A.O. for 'Calcutta Gazette'.] the officers by whom, and the local limits within which, all or any of the powers or duties hereinafter conferred or imposed shall be exercised or performed.