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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(2) in The Bihar irrigation Act, 1997

(2)Every scheme prepared under sub-section (1) shall among other matters, set put the cost of the on-farm development works, sketch plan of the area proposed to be covered by the said scheme, and particulars of the owners or occupiers to be benefited by the said scheme.