Section 5A in The Bihar Public Irrigation and Drainage Works Act, 1947
5A. [ Power of State Government to direct execution of work in case of urgency. [Inserted by Act 10 of 1965.]
- Notwithstanding anything contained in Sections 3, 4 and 5, the State Government may, in cases of urgency, at any time,, after the publication of the description of the proposed work under sub-section (1) of Section 3 with or without notice, direct that the proposed work shall be executed with such modifications, if any, as the State Government may specify and it shall thereupon cause a detailed plan and estimate of costs of such work to be prepared.]
