Section 2(3)(i) in The Bihar Public Irrigation and Drainage Works Act, 1947

[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(3)(i) in The Bihar Public Irrigation and Drainage Works Act, 1947

(i)"sanctioned work" means a proposed work in respect of which a direction that it shall be executed has been issued under sub-section (1) of Section 5 [or under Section 5-A.] [Inserted by Act 10 of 1965.]

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State of Bihar - Subsection

Section 2(3)(i) in The Bihar Public Irrigation and Drainage Works Act, 1947