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State of Bihar - Section

Section 69 in The Bengal Irrigation Act, 1876

69. Owner of village-channel receiving supply through another village-channel.

- The owner of a village-channel which receives its water through another village-channel, may, at the discretion of the canal-officer, either be declared a joint owner of such other village-channel, or may be required to pay rent for the use of the same to the owner thereof, as provided in the last preceding Section.