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 46] [Entire Act]

State of Bihar - Subsection

Section 46(1) in The Bihar irrigation Act, 1997

(1)Government may transfer any Government distributary, minor or water course to the Water User Association(s) formed by the beneficiaries or to a group of persons who may be considered fit by the Government to be owner of the said channels for their maintenance and operation. These channels in such a case, will be considered as village channels and will accordingly be governed by the provisions of this chapter.