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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(2) in The Bihar and Orissa Local Self-Government Act, 1885

(2)It shall be the duty of the Public Works Committee to examine and check estimates and bills in respect of public works under the control and administration of the District Board, and to perform such other duties and exercise such powers as may, in accordance with Rules made under this Act, be imposed/conferred upon it by the said Board.