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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Bihar - Subsection

Section 55(1) in The Bihar irrigation Act, 1997

(1)Except with the permission of the Superintending Engineer no person entitled to use the water of any irrigation work shall sell or sub-let or otherwise transfer his right to such use or use it for unauthorised purposes:Provided that no permission shall be necessary for use of water for authorised purposes by a cultivating tenant of water supplied by the owner of a village channel for the irrigation of the land held by such tenant.