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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(2) in Bihar Private Irrigation Works Act, 1922

(2)If any of the conditions contained in or imposed under sub-section (1) are not complied with;Or if any irrigation, work constructed, extended or altered under this Act is disused for five years continuously, the right of the applicant or of his representatives in interest to occupy such land or irrigation work shall cease absolutely.