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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(i) in Bihar Public Irrigation and Drainage Works Rules, 1948

(i)For preparing the maps referred to in Rules 11 and 12 copies of the maps for the villages concerned prepared at the last cadastral survey and settlement operations shall be taken on blue print and used as the basis. The last cadastral survey maps shall be revised where survey laid down in Rule 43, in Volume I, of "The Technical Rules of Settlement Department (1927)"