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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(1) in The Bihar irrigation Act, 1997

(1)Whenever such supervisor shall consider that the cutting down and removal of any tree or the removal of any other obstruction is necessary, he may in cases of emergency at once remove the same, and may for that purpose enter on any private property.