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 22] [Entire Act] State of Bihar - Subsection Section 22(3) in Bihar Private Irrigation Works Act, 1922 (3)[ collect the cost of maintenance from the person or persons who may be found to be liable to pay the same in accordance with the order under Section 21;] [Substituted by Act 37 of 1950.]
