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State of Bihar - Section

Section 30 in Bihar Public Irrigation and Drainage Works Rules, 1948

30.

When the Commissioner of the Division has corrected the draft, register in accordance with the order passed under sub-section (4) of Section 18, he shall cause the register (with the alteration in the entries proposed to be made by him) to be published placing it for public inspection free of charge during a period of not less than 15 days at such convenient place as he may determine.