Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 10 in The Bihar Irrigation, Flood Management and Drainage Rules, 2003 10. If the canal system is damaged by natural calamity such as flood etc., the Government shall take appropriate action for the restoration of canal.
