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[Cites 0, Cited by 0] [Section 5(1a)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1a)(c) in Bihar Private Irrigation Works Act, 1922

(c)if the estimated cost is likely to exceed seventy five thousand rupees but is not likely to exceed one lac rupees, until the previous sanction of the Commissioner has been obtained; and