Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(3) in The Bihar irrigation Act, 1997

(3)The State Government may, by Notification in the Official Gazette, make Rules for determining the crops, and the periods during which such crops may be sown, planted or grown and for regulating supply of water for the purpose. Such Rules may provide for fixing the extent of irrigation for sowing, planting or growing different crops on the lands under the irrigable command on an irrigation work.