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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(ii) in Bihar Private Irrigation Works Act, 1922

(ii)make out any land which in his opinion, it will be necessary to occupy for the construction, extension or alteration thereof or which may be liable to submersion as a result of such construction, extension or alteration; and