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State of Bihar - Section

Section 6 in Bihar Lift Irrigation Act, 1956

6. Procedure in respect of claims for compensation.

- The provisions of Sections 8 to 32 of the Bengal Irrigation Act, 1876 (Bengal Act III of 1876), shall apply mutatis mutandis in respect of claims for compensation made under this Act, and a Lift Irrigation Work and a Lift Irrigation Officer shall be deemed respectively to be a canal and a Canal-Officer within the meaning of that Act.