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 Bihar - Subsection Section 6(a) in The Sakri Canals Irrigation Rules, 1952 (a)The lessee shall not use the water supplied to or taken by him, under such lease, except for the purpose of irrigating the land mentioned in the lease document.
