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

State of Bihar - Subsection

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

(3)No rights shall be acquired against the Government under the provisions of the Indian Easements Act, 1882 (No. 5 of 1882),in the water of any river, natural stream or natural drainage channel, lake or other natural collection of water, which supply water to a canal existing or under construction at the commencement of this Act or any of whose water will supply the canal when constructed.