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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Bihar - Subsection

Section 59(1) in The Bihar irrigation Act, 1997

(1)Where in the opinion of the State Government an irrigation work is likely to irrigate lands not exceeding 200 hectares in an area as may be prescribed; the State Government may, in the public interest by notification prepare a draft scheme for supply of water from such irrigation work to such lands. The draft scheme shall provide for handing over the management of the irrigation work and distribution of water therefrom to the Water Committee appointed in this behalf.