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State of Jharkhand - Section

Section 23 in Bengal Embankment Act, 1882

23. Business of Committee.

- The business of every such Committee shall be conducted under [such rules] [For a list or appointments, directions and Rules made under Section, 21, 22 and 23, see B.O.R.O., Volume 1, Part VI.] as the State Government may from time to time make in that behalf.