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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(1) in Bihar Lift Irrigation Act, 1956

(1)Any occupier of land may file an application before a Lift Irrigation Officer not below such rank as may be prescribed for inclusion of land in, or exclusion of land from the assured irrigable command area within ninety days of the publication of the notification referred to in Section 20.