Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Bihar - Subsection Section 48(3) in The Bihar irrigation Act, 1997 (3)The Divisional Canal Officer may construct the field drain on behalf of the owners or occupiers and recover the cost pro-rate from the owners or occupiers.
