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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(3)(f) in The Bihar Public Irrigation and Drainage Works Act, 1947

(f)"proposed work" means any work specified in Section 3 in respect of which a direction that it shall be executed has not been issued under sub-section (1) of Section 5;