Section 3(1)(b) in The Bihar Public Irrigation and Drainage Works Act, 1947

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1)(b) in The Bihar Public Irrigation and Drainage Works Act, 1947

(b)a date, which shall not be less than fifteen days after the expiration of the period mentioned in clause (a), on which the prescribed authority shall hear any objection received during the period mentioned in clause (a) relating to the proposed work.

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State of Bihar - Subsection

Section 3(1)(b) in The Bihar Public Irrigation and Drainage Works Act, 1947