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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(3) in Bihar Private Irrigation Works Act, 1922

(3)[ In the case of an irrigation work constructed or acquired under Section 32A or 32B, the Collector shall, after such inquiry as he considers necessary, draw up a system of rotation and may, if necessary, modify the same from time to time.] [Inserted by Act 10 of 1939.]