Section 25A(2)(iv) in The Bihar Public Irrigation and Drainage Works Act, 1947

[Cites 0, Cited by 0] [Section 25A(2)] [Section 25A] [Entire Act]

State of Bihar - Subsection

Section 25A(2)(iv) in The Bihar Public Irrigation and Drainage Works Act, 1947

(iv)if the Canal Officer receives application from at least seventy-five per cent farmers of paddy fields of a local area, he may take such action as if application for supply of water from all the farmers of paddy fields of the said area have been received by him and may order supply of water to all the paddy fields of that area and every farmer of paddy fields of that area, who has even not made application for supply of water shall be liable to pay water rate:

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State of Bihar - Subsection

Section 25A(2)(iv) in The Bihar Public Irrigation and Drainage Works Act, 1947