Section 36(1)(e) in Bihar Private Irrigation Works Act, 1922

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(1)(e) in Bihar Private Irrigation Works Act, 1922

(e)any conditions in regard to the supply and distribution of water and the charges if any, to be made therefor, which the Collector may deem it fair and equitable to impose in the interest of persons whose land will be, or is capable of being, irrigated from the said work; and

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State of Bihar - Subsection

Section 36(1)(e) in Bihar Private Irrigation Works Act, 1922