Section 14 in The Bihar Public Irrigation and Drainage Works Act, 1947
14. Power of [Provincial] [Substituted by A.L.O. as State.] Government to make modifications in the estimated cost of work.
- At any time before the publication of a draft of the register under Section 20, the [Provincial] [Substituted by A.L.O. as State.] Government may make such modifications in the estimated cost of the sanctioned work as may appear to be necessary and the estimated cost of the work as so modified shall be deemed to be the expenses of the work to be recovered from the persons liable to pay the same under the provisions of Chapters VIII and IX.
