Section 32(2)(a) in The Bihar Public Irrigation and Drainage Works Act, 1947

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(2)(a) in The Bihar Public Irrigation and Drainage Works Act, 1947

(a)to prescribe -

(i)the authority to whom objections referred to in clause (a) of subsection (1) of Section 3 shall be presented and who shall enquire into such objections under sub-section (3) of that Section and make a report on the objections to the Provincial Government under Section 4; and

(ii)the manner of publication and the particulars that may be prescribed under the said sub-section;

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State of Bihar - Subsection

Section 32(2)(a) in The Bihar Public Irrigation and Drainage Works Act, 1947