Section 32A(1)(a) in Bihar Private Irrigation Works Act, 1922

[Cites 0, Cited by 0] [Section 32A(1)] [Section 32A] [Entire Act]

State of Bihar - Subsection

Section 32A(1)(a) in Bihar Private Irrigation Works Act, 1922

(a)that it is expedient to extend, alter or repair an existing irrigation work, which the owner thereof is under no obligation to maintain but which benefits or is likely to benefit any village or local area within the district; and

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State of Bihar - Subsection

Section 32A(1)(a) in Bihar Private Irrigation Works Act, 1922