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

State of Bihar - Subsection

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

(2)every order made under sub-section (1) shall specify as closely as may be practicable, the nature of the work to be done, the estimated cost of executing it [and the manner in which and time within which it shall be executed] [Substituted by Act 10 of 1939],