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[Cites 0, Cited by 0] [Section 61(11)] [Section 61] [Entire Act]

State of Bihar - Subsection

Section 61(11)(b) in The Bihar irrigation Act, 1997

(b)that the circumstances exist which render it necessary in the public interest so to do, the State Government may, by notification supersede the Water Committee for such period, not exceeding two years as may be specified in the notification: