Section 1 in Bihar Private Irrigation Works Act, 1922
1. Short title and extent.
(1)This Act may be called the [Bihar] [ Substituted by Act 10 of 1939.] Private Irrigation Works Act, 1922.(2)The Act or any specified portion of it shall extend to such districts or parts of districts as may be specified in this behalf by the [State] [Substituted by A.L.O.] Government by [notification] [The Act has been extended to the districts of Patna, Gaya, Shahabad, Saran, Champaran, Muzaffarpur, Darbhanga, Monghyr, Bhagalpur, Purnea and Palamau, see the B. O. R. O. Vol I, Part VII and Notification No. 357-R. R, dated the 5th September, 1939, in Bihar Gazette, 1939. Part II, P. 781. It has also been extended to the districts of Santhal Parganas, Ranchi, Hazaribagh, Manbhum and Singhbhum by the Bihar Private Irrigation Works Regulation, I of 1940.]
