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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(4) in The Bihar irrigation Act, 1997

(4)On the publication of the notice under sub-section (2), no person shall sow, plant or grow or allow any crop, other than the crop or crops specified in such notice, to be sown, planted or grown on any land under the irrigable command of the irrigation work or any part thereof, specified in such notice and during the periods specified therein.