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] [Section 18] [Entire Act] State of Bihar - Subsection Section 18(a) in The Bengal Irrigation Act, 1876 (a)the nature and extent of the property of which the value has been diminished and in respect of which compensation is claimed, and the character and extent of the damage done;
