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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of Rajasthan - Subsection

Section 185(a) in The Rajasthan District Boards Act, 1954

(a)the Board may cause such work to be executed or such thing to be provided or done, and may recover all expenses incurred by it on such account from the said person in the manner provided in Chapter VII; and further;