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State of Bihar - Section

Section 10 in Bihar Lift Irrigation Act, 1956

10. Notice to occupier of building, etc.

- When such Lift Irrigation Officer or person proposes, under the provisions of Section 7, Section 8 or Section 9, to enter into any building or enclosed court or garden attached to a dwelling house not supplied with water flowing from any Lift Irrigation Work he shall previously give to the occupier of such building, court or garden such reasonable notice as the case may allow.