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State of Bihar - Section

Section 20 in The Bihar irrigation Act, 1997

20. Application for new sluices, embankments or drainage.

(a)If any person desires that a sluice be made and any public embankment for the purposes of drainage or irrigation;
(b)or if any person desires that any new embankment be erected, or any existing embankment be lengthened, enlarged, repaired or removed, or that the line of any embankment be altered or that any new water-channel be made, or that any water-channel be obstructed or diverted;
he may make an application in writing to the concerned Executive Engineer.