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 38] [Entire Act] State of Bihar - Subsection Section 38(2) in Bihar Private Irrigation Works Act, 1922 (2)Where the Collector has prepared such a system no person shall use the water supplied by the irrigation work concerned except in accordance with such system.
