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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(1)(c) in Bihar Private Irrigation Works Act, 1922

(c)a village panchayat or similar body constituted under any law for the time being in force and having jurisdiction over the area irrigated from the said work [or, if there is more than one village panchyat or similar body having jurisdiction over such area, to the village panchayat or similar body having jurisdiction over the major portion of the area] [nserted by Act 10 of 1939.], or