Section 13(2)(b) in The Bihar Public Irrigation and Drainage Works Act, 1947

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2)(b) in The Bihar Public Irrigation and Drainage Works Act, 1947

(b)If any doubt arises as to the amount of the expenses incurred in connection with any portion of a sanctioned work or the date on which benefits began to accrue to any lands from any portion of such work, the decision of the [Provincial] [Substituted by A.L.O. as State.] Government in the matter shall be final.

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State of Bihar - Subsection

Section 13(2)(b) in The Bihar Public Irrigation and Drainage Works Act, 1947