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State of Jharkhand - Section

Section 588 in Bihar Education Code, 1961

588. Procedure in Public Works Department cases.

- If the land is to be acquired for buildings to be erected by, or from funds to be provided by, the Public Work Department and if the acquisition of the site selected by the site committee has not already been administratively approved by Government along with the building project, the Executive Engineer will submit, through the proper channel, the Land plan and estimates together with the draft declaration approved by the Commissioner or the Board of Revenue, as the case may be, for the administrative approval of Government in the Education Department. That department will, after according administrative approval, forward the land plan, etc., to the Public Works Department who, in their turn, will accord sanction to the estimate and forward the plan and estimate in original together with the draft declaration to the Revenue Department for the publication of the declaration and for the issue of orders for the acquisition of the land provided that the necessary funds are available. The amount of the estimate should be subsequently incorporated in the estimate for the project. If, however, the acquisition of the site selected by the site committee had already been administratively approved along with the building project the Executive Engineer will submit the land plan and estimate together with the draft declaration to the Superintending Engineer, for transmission to Government in the Public Works Department, who will, after according sanction to the estimate forward the plan and estimate in original together with the draft declaration to the Revenue Department for the publication of the declaration and for the issue of orders for the acquisition of the land provided that the necessary funds are available. The declaration will in all cases be published by the Revenue Department and all subsequent proceedings for the acquisition of the land will be taken in that department.(Paragraph 25, Chapter III of the Land Acquisition Manual also paragraph 179 of the P. W. D. Code; P. W. D. letter no. 2772-A., dated the 7th August, 1923.)