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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Bihar - Subsection

Section 5A(2) in Bihar Private Irrigation Works Act, 1922

(2)When any such work has been completed, the Collector shall cause notice to be given in the manner aforesaid stating that the work mentioned therein has been completed.] [Added by Act 12 of 1966.]