Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 11 in Bengal Embankment Act, 1882

11. Order after inquiry.

- After holding such inquiry the Collector shall proceed as follows, that is to say :-
(a)if he considers that the proposed act or work, or any modification of the same, should not be done or executed, he shall record his opinion to that effect;
(b)if he considers that the proposed act or work, or any modification of it should be done or executed, he shall submit a report to the Commissioner of the Division.