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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Bihar - Subsection

Section 256(3) in Bihar Board's Miscellaneous Rules, 1958

(3)The Executive Engineer will be responsible that the site selected is suitable for building on.In case the Executive Engineer has any doubt as to the suitability of the proposed site on sanitary grounds, he should consult the Civil Surgeon on this point.