Section 32A(2)(c) in Bihar Private Irrigation Works Act, 1922

[Cites 0, Cited by 0] [Section 32A(2)] [Section 32A] [Entire Act]

State of Bihar - Subsection

Section 32A(2)(c) in Bihar Private Irrigation Works Act, 1922

(c)if the estimated cost is likely to exceed seventy five thousand rupees but is not likely to exceed one lac rupees, until the previous sanction of the Commissioner has been obtained; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 32A(2)(c) in Bihar Private Irrigation Works Act, 1922