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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(2)(d) in Bihar Lift Irrigation Rules, 1978

(d)Be in such form as the State Government or Corporation may determine and copies of such objection shall free of cost at all Lift Irrigation Offices and shall state clearly the name or the name of the persons objecting the village and the Lift Irrigation work concerned the crop and the year for which the charge is made and the demand to which objection is taken.