Section 26(2)(c) in The Bihar Panchayat Raj Act, 2006

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(2)(c) in The Bihar Panchayat Raj Act, 2006

(c)All public channels, water courses, springs, tanks, ghats, reservoirs, cisterns, wells, aquaducts, conduits, tunnels, pipes, pumps and other water works whether made, laid or erected at the cost of the Gram Panchayat or otherwise, and all bridges, buildings, engines, work, materials, and things connected therewith or appertaining thereto and also any adjacent land (not being private property) appertaining to any public tank:

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State of Bihar - Subsection

Section 26(2)(c) in The Bihar Panchayat Raj Act, 2006