Section 3(3)(d) in The Bihar Irrigation, Flood Management and Drainage Rules, 2003

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State of Bihar - Subsection

Section 3(3)(d) in The Bihar Irrigation, Flood Management and Drainage Rules, 2003

(d)If any objection regarding the name of land owner, plot no. and khesra is raised, the Canal Officer shall do necessary verification and report the same to the Divisional Canal Officer. The Divisional Canal Officer shall take appropriate action, if he feels the necessity of rectification in the Notification.

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State of Bihar - Subsection

Section 3(3)(d) in The Bihar Irrigation, Flood Management and Drainage Rules, 2003