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

State of Bihar - Subsection

Section 5(3) in The Bihar Public Irrigation and Drainage Works Act, 1947

(3)If the [Provincial] [Substituted by A.L.O. as State.] Government directs that the proposed work shall be executed with or without any modification, it shall cause a detailed plan and estimate of such work to be prepared.