Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Bihar - Section

Section 39 in The Bihar Private Forest Act, 1947

39. Landlord to be allowed to construct irrigation works in private protected forest.

- The Collector may, after consulting the Forest Officer, permit the landlord of a private protected forest to erect embankments at suitable places in such forest at his own cost, if he desires to do so, for the purpose of irrigating land beyond the boundaries of the said forest.