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State of Bihar - Section

Section 32 in The Bihar irrigation Act, 1997

32. Acquisition of village channel by agreement.

- Any person may, with the consent of the Canal Officer, acquire the ownership of an existing village channel for the purpose of improving or maintaining it -
(a)by taking over any village channel belonging to the Government;
(b)by transfer of ownership of village channel from the owner thereof by private agreement.
Explanation. - "Person" in this chapter includes any number of persons acting jointly and also Water Users Association.