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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(1)(a) in The Bihar irrigation Act, 1997

(a)to construct and maintain all works necessary for passage across such village channel of canals, village channels, drainage channels, and public road existing at the time of its construction, and of the drainage intercepted by it, and for affording proper communication across it for the convenience of the occupants of neighbouring lands;