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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(6) in The Bihar irrigation Act, 1997

(6)When the State Government is of the opinion that in the interest of proper irrigation, a block of land under any existing or proposed irrigation work is to be transferred to another proposed or existing work or completely excluded from any existing work, the State Government may by notification specify such areas and such works to take effect from a date specified in the notification, not being earlier than six months from the date thereof.