Section 7(2)(a) in Bihar Private Irrigation Works Act, 1922

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2)(a) in Bihar Private Irrigation Works Act, 1922

(a)take such steps as he may consider necessary to satisfy himself that the cost has actually been incurred and that the work has been constructed in the manner and within the period specified in the order or within such further period (if any) as he may have allowed or decided to be reasonable; and

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State of Bihar - Subsection

Section 7(2)(a) in Bihar Private Irrigation Works Act, 1922