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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(a) in Bihar Private Irrigation Works Act, 1922

(a)that the repair of an existing irrigation work is necessary for the benefit of any village or local area within the district and that the failure to repair such irrigation work adversely affects, or is likely to affect adversely, the lands which are dependent thereon for a supply of water, or