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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(4) in The Assam Embankment and Drainage Act, 1953

(4)The Deputy Commissioner or the person so authorised by the State Government under sub-section (2), as the case may be, shall at the time of holding the enquiry, obtain the advice of the Embankment Officer on technical points.