Section 32A(2)(b) in Bihar Private Irrigation Works Act, 1922

[Cites 0, Cited by 0] [Section 32A(2)] [Section 32A] [Entire Act]

State of Bihar - Subsection

Section 32A(2)(b) in Bihar Private Irrigation Works Act, 1922

(b)if the estimated cost is likely to exceed twenty thousand rupees but is not likely to exceed seventy five thousand rupees and the person exercising the powers under sub-section (1) is an officer authorised under Section 45, until the previous sanction of the Collector has been obtained;

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State of Bihar - Subsection

Section 32A(2)(b) in Bihar Private Irrigation Works Act, 1922