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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1)(e) in The Bengal Irrigation Act, 1876

(e)any part of a river, stream, lake, natural collection of water or natural drainage-channel to which the [State] [Substituted by A.L.O.] Government has applied the provisions of Part II of this Act, or of which the water has been applied or used before the passing of this Act for the purpose of any existing canal;