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State of Bihar - Section

Section 8 in Bihar Lift Irrigation Act, 1956

8. Power to inspect and regulate water-supply.

- Such Lift Irrigation 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 Lift Irrigation Work from which water is supplied.