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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(2) in Bihar Private Irrigation Works Act, 1922

(2)The Collector may, before making an order under sub-section (1) cause an inquiry to be made by an officer not below the rank of Sub-Deputy Collector, and such officer shall submit to the Collector a report, which shall form part of the record of the Collector's proceedings.