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[Cites 0, Cited by 0] [Section 5(1a)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1a)(b) in Bihar Private Irrigation Works Act, 1922

(b)if the estimated cost is likely to exceed twenty thousand rupees but is not likely to exceed twenty five thousand rupees and the person exercising the powers under sub-section (1) is an officer authorised under Section 45, until the previous sanction of the Collector has been obtained;