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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1) in The Bihar irrigation Act, 1997

(1)Whenever any person desires that a temporary roadway should be made over an irrigation work or that a temporary water-channel should be made through any public in any embanked river or public water-channel, he shall apply to the Executive Engineer incharge.