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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(2) in Embankment Rules, 1916

(2)in all cases where an application for a temporary water-course is to a person authorized by the Engineer to receive it, such application shall be submitted to the Engineer for transmission to the Collector. The Engineer in forwarding applications under this section to the Collector, shall state in writing whether, in his opinion, they can be sanctioned without endangering the safety of the embankment.