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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

Bengal Presidency - Subsection

Section 35(2)(b) in The Bengal Agricultural And Sanitary Improvement Act, 1920

(b)fixing the amount of the costs of the work involved in a scheme in excess of which such scheme shall be deemed to be a major scheme, and prescribing the circumstances under which the Collector may certify a scheme to be a major scheme;