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 1] [Entire Act] State of Bihar - Section Section 78 in The Bengal Irrigation Act, 1876 78. Charge for water, how determined. - The rates to be charged for canal-water supplied for purpose of irrigation shall be determined by the [State] [Substituted by A. L. O.] Government and all persons accepting the water shall pay for it accordingly.
