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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(3) in Bihar Lift Irrigation Act, 1956

(3)"drainage work" means any work in connection with the system of Lift Irrigation which has been or may hereafter be made or improved by the State Government for the purpose of drainage of any area whether under the provisions of Part IV of this Act, or otherwise, and includes escape-channels from a Lift Irrigation Work, dams, weirs, embankments, sluices, groins and other works connected therewith;