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Bengal Presidency - Section

Section 11 in The Bengal Embankment Act, 1882

11. Order after inquiry. -

After holding such inquiry the Collector shall proceed as follows, that is to say :-
(a)if he considers that the proposed .act or work, or any modification of the same, should not be done or executed, he shall record his opinion to that effect;
(b)if he considers that the proposed act or work, or any modification of it, should be done or executed, he shall submit a report to the Commissioner of the Division.