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 6] [Entire Act] State of Jharkhand - Subsection Section 6(b) in Sakri Canals Irrigation Rules, 1952 (b)The lessee shall be entitled to receive water for Kharif irrigation from a water level in the Government channel or Ahar not lower than that of which the size of the outlet has been fixed.
