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State of Jharkhand - Section

Section 34 in Bengal Embankment Act, 1882

34. Power to take earth from lands.

- Whenever it is deemed requisite to repair any embankment or water-course, or embanked tow-path maintained by State Government, it shall be lawful for the Engineer, or any person authorised in that behalf, to enter in and upon the lands mentioned in section 5, and take possession of, appropriate and remove any earth or other material therefrom, and use the same for the purposes of such repairs.