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State of Bihar - Section

Section 4 in Bihar Public Irrigation and Drainage Works Rules, 1948

4.

The authority to whom a petition of objection shall be presented under clause (a) of sub-section (1) of Section 3 and who shall enquire into such objection under sub-section (3) of the said section and forward a report on the objections to the Irrigation Department for the area in which the proposed work is situated.