Section 31(i) in Bihar Private Irrigation Works Act, 1922
(i)that he has unsuccessfully endeavoured to acquire, from the owners and occupiers of [any land] [Inserted by Act 10 of 1939.] through which he desires such irrigation work to pass [or which may be liable to submersion as a result of the construction of such work or of any extension or alteration of an existing irrigation work] [Inserted by Act 10 of 1939.], a right to occupy so much of the land as will be [needed for or be liable to submersion as a result of the construction of such irrigation work or the extension or alteration of an existing irrigation work] [Substituted by Act 10 of 1939.];
