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State of Bihar - Section

Section 75 in The Bengal Irrigation Act, 1876

75. [ Permission to be recorded in writing. [Substituted by Section 2 of B. & O. Act 3 of 1918, for the original Sections 74 and 75.]

- If the canal-officer grants an application made under Section 74, he shall cause his permission to be recorded in writing in such form as may be prescribed by Rules made under Section 99.