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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2) in The Bihar irrigation Act, 1997

(2)As soon as practicable after the issue of a Notification under sub-section (i) the Divisional Canal Officer or any Officer duly empowered under this Act shall cause public notice to be given at convenient places, stating that the State Government intends to construct the drainage work excluding field drain.