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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(4) in The Bengal Irrigation Act, 1876

(4)"flood-embankment" means any embankment constructed or maintained by the [servants of the [Government] [Substituted by A. O. for 'officers of Government'.]] in connection with any system of irrigation-works for the protection of lands from inundation, or which may be declared by the [State] [Substituted by A.L.O.] Government to be maintained in connection with any such system; and includes all groins, spurs, dams and other protective works connected with such embankments: