Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 5 in Embankment Rules, 1916 5. The Superintending Engineer shall, on the requisition of the Collector, furnish a written opinion on any work which it is proposed to execute under the Act, causing all necessary surveys to be made.
