Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 35 in Bihar Lift Irrigation Rules, 1978 35. Remission of water-rates on account of wide spread injury to crops caused by inundation blight, storms or any such extraordinary cause shall be granted only under the special orders of the State Government or Corporation.
