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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(2) in The Bihar irrigation Act, 1997

(2)In case the management of distributary, sub-distributary or minor is handed over to the WUA, the WUA shall be supplied with authorised discharge at the head regulator of such channel. The Executive Engineer will ensure that the water so supplied will be in proportion to the area to be irrigated from that channel. In the case of deficient water supply in the parent channel, the shortage shall be equitably distributed to the various channels.