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 42] [Entire Act] State of Bihar - Subsection Section 42(2) in The Bihar irrigation Act, 1997 (2)If any village channel transferred under this Act is disused for three years continuously, the right of the applicant or of his representative in interest, to occupy such village channel shall cease absolutely.
