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State of Bihar - Section

Section 29 in Bihar Private Irrigation Works Act, 1922

29. Issue of notice.

- On receipt of any such application the Collector shall cause a notice to be served in the prescribed manner in every village affected,on such persons as he may think fit, stating that he will on a date to be specified in the notice, proceed to consider any objections which may be raised against the grant of sanction to the application.