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] [Entire Act] State of Bihar - Section Section 63 in The Bihar irrigation Act, 1997 63. Assessment of water charges. - The Canal Officer shall prepare an assessment of the water charges for the purposes in respect of which water was supplied, made available or used from an irrigation work, and serve the same on the owner or occupier.
