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State of Assam - Section

Section 9 in The Assam Embankment and Drainage Act, 1953

9. Completion of scheme.

- After the taking into consideration any objections and recommendations made under Section 8, the State Government may direct that the scheme drawn up under Section 7 with such consequential modifications as the Government deem necessary, be put into operation and completed forthwith or within such period as may be fixed.