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State of Bihar - Section

Section 4 in The Bihar Irrigation Field Channels Act, 1965

4. Construction of field channels by Gram Panchayats.

- It the beneficiaries fail to construct the fields channels within the time mentioned in the notice under sub-section (3) of Section 3, or within such further time, not exceeding one month, as the Executive Committee of the Gram Panchayat may, on application made to it in this behalf, allow, the Executive Committee of the Gram Panchayat shall report the matter to the Panchayat Samiti and, on funds being provided by the Panchayat Samiti, shall itself construct the field channels within such time as may, from time to time, be allowed by the Panchayat Samiti.