Section 18(6) in The Bihar Public Irrigation and Drainage Works Act, 1947
(6)Where a register has been prepared under this Chapter, it shall have effect until such time as a register has been prepared and finally published under Chapter VIII and shall be used for the purpose referred to in the second proviso to subsection (1) of Section 23 and for such other purposes as the [Provincial] [Substituted by A.L.O. as State.] Government may, by general or special order, direct.
