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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(1)(d) in The Bihar irrigation Act, 1997

(d)that any sluice or water-channel should be made, or that any public water-channel should be altered for the improvement of the public health or for the protection of any village or cultivable land;