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State of Bihar - Section

Section 54 in The Bengal Drainage Act, 1880

54. Portion of scheme may be deemed separate scheme.

- The [State] [Substituted by Adaptation of Laws Order.] Government may, by an order in writing, direct that any portion of a scheme adopted and ordered to be executed under this Act shall, for the purposes of this Act or for any such purpose, be deemed to be a separate scheme.