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State of Bihar - Section

Section 50 in The Bengal Irrigation Act, 1876

50. Application by person desiring construction of new village-channel.

- Any person desiring the construction of a new village-channel, but being unable or unwilling to construct it under a private arrangement with the owners and occupiers of the land affected, as mentioned in the last preceding Section, may apply in writing to the canal officer stating -That he desires the said canal-officer, in his behalf and at his cost, to do all things necessary for constructing such village-channel;That he is ready to defray all costs necessary for acquiring the land and constructing such village-channel.