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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(3) in The Bihar irrigation Act, 1997

(3)If the proposed work is to be executed by an officer of the Government, the applicant, before the commencement of the work, shall deposit the amount estimated by the Executive Engineer to be necessary to defray the expenses of, and incidental to making and removing such roadway, or of and incidental to making closing or removing such water-channel or dam.