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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(m) in The Bihar Irrigation Field Channels Act, 1965

(m)'water course' means a channel connected to an irrigation work capable of supplying water for the irrigation of a block of land of not less than one hundred acres in area, which has been constructed partly or wholly by or at the cost of the State Government, a cooperative society or local authority, or beneficiary; and