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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Bihar - Subsection

Section 22A(2) in Bihar Lift Irrigation Act, 1956

(2)Till such time as the assured irrigable command area is notified, the water will be supplied for irrigation by the Lift Irrigation Officer and every person to whom water is supplied shall be liable to pay such water charges as may be determined by the State Government.