Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(9) in Bihar Lift Irrigation Act, 1956

(9)"village channel" means any channel by which water is led from a Lift Irrigation Work directly into the fields to be irrigated and includes all subsidiary work connected with any such channel, except the measuring and distributing vat through which water is supplied from a Lift Irrigation Work to such channel.