Section 89 in The Bihar and Orissa Local Self-Government Act, 1885
89. [ Public streams, channels, water-courses, tanks, reservoirs, springs and wells to be under control of District Board. [Section 89 is in force in areas in which Part IV of B. and O. Act 3 of 1922, is not in force.]
- All streams, channels water-courses, tanks, reservoirs, springs and wells situated within the district, and not being private property or under the control of any servant of the [Government] shall, for the purpose of this Act, be under the control and administration of the District Board.]
