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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Bihar - Subsection

Section 61(1) in The Bihar irrigation Act, 1997

(1)After a scheme has come into force under sub-section (1) of Section 60, the State Government shall appoint a Water Committee to execute the Scheme, subject to the superintendence, direction and control of the Canal Officer appointed by the State Government for the purpose.