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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1) in The Bihar irrigation Act, 1997

(1)All rights in the water of any river, natural stream or natural drainage channel, natural lake or other natural collection of water shall vest in the State Governments subject to the provisions of Article 262 and Entry 56 of list 1 of Seventh Schedule of Constitution of India.