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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(1)(b) in The Bihar irrigation Act, 1997

(b)that any embankment, or any obstruction of any kind, which endangers the stability of a public embankment or the safety of any town or village, or which is likely to cause loss of property by interfering with the general drainage or flood drainage of any tract of lands, should be removed or altered;