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State of Bihar - Section

Section 22 in Bihar Lift Irrigation Act, 1956

22. [ Order to be recorded in writing. [Inserted by Act 16 of 1982.]

- If on an application made under Section 21, the Lift Irrigation Officer passes orders for inclusion of any land in, or exclusion of any land from, assured irrigable command area of a Lift Irrigation Work he shall cause his orders to be recorded in writing in such form as may be prescribed.]