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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(a) in Bihar Public Irrigation and Drainage Works Rules, 1948

(a)After the register has been prepared and attested, a notice of draft publication of the register in Form H shall be published in one or other of the following manners; by posting it up at the landlord's office in the village, and in the presence of not less than two persons, in some other conspicuous place in the village, or where of the village is uninhabited in the village in which most of the cultivators of the uninhabited village reside.