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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(1) in Bihar Private Irrigation Works Act, 1922

(1)The State Government may appoint an irrigation Committee for any district [or part of a district] [Inserted by Act 4 of 1960.] and may from time to time, appoint and accept the resignation of the members of such Committee and direct that any person shall cease to be a member thereof.