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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(iv) in General Specification and Conditions of Contract

(iv)Sand shall be removed from the bed of the nullahas directed by the Engineer-in-Charge and shall be deposited by him up to a distance of 500ft. from the excavation. The contractor shall have the benching work measured before it is covered up otherwise, the measurements taken by the Engineer-in-Charger shall be considered as final.