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State of Bihar - Section

Section 67 in The Bengal Irrigation Act, 1876

67. Canal-officer may authorize supply.

- On receipt of such application the canal-officer shall serve notice on the owners to show cause why such permission should not be granted, and, if no objection be raised, or if any objection be raised and found invalid, shall authorize the conveyance of such supply on such conditions as may appear to him equitable.