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State of Bihar - Section

Section 34 in The Bengal Irrigation Act, 1876

34. Power to inspect and regulate water-supply.

- Such canal-officer or other person may also enter upon any land, building or village-channel on account of which any water-rate is chargeable for the purpose of inspecting or regulating the use of the water supplied, or of measuring the lands irrigated thereby or chargeable with a water-rate, and of doing all things necessary for the proper regulation and management of the canal from which such water is supplied.