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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(a) in The Sakri Canals Irrigation Rules, 1952

(a)unless the block to be irrigated has well-marked boundaries distinguishing it clearly from the adjoining unleased lands and is so situated that such lands or adjoining blocks are in the opinion of the Sub-divisional Canal Officer not readily irrigable by water passed through the block;