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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(2) in The Sakri Canals Irrigation Rules, 1952

(2)If after such enquiry the Sub-divisional Canal Officer considers that a penal rate should be assessed in accordance with Rule 31, he shall forward the whole record of the enquiry with his opinion thereon to the Divisional Canal Officer for orders.