Section 36D(1)(b) in Bihar Private Irrigation Works Act, 1922

[Cites 0, Cited by 0] [Section 36D(1)] [Section 36D] [Entire Act]

(b)for any damage caused by -

(i)any stoppage or diminution of percolation or of floods,

(ii)any deterioration of climate or soil, or

(iii)any stoppage of navigation or of the means of rafting timber or watering cattle.

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