Section 2(3)(g) in The Bihar Public Irrigation and Drainage Works Act, 1947

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State of Bihar - Subsection

Section 2(3)(g) in The Bihar Public Irrigation and Drainage Works Act, 1947

(g)[ "public irrigation work" means any work of irrigation or any system of such work, natural or artificial, the construction, maintenance or improvement of which is financed wholly or partly by the State Government and includes - [Substituted by Act 13 of 1966.]

(i)all canals, channels, tanks, reservoirs, ponds, spring ponds, lakes and other natural collection of water or parts thereof, all embankments, barrages, weir, dams, guide banks, and all other works which are constructed, improved or maintained by the State Government for the purposes of irrigation; and

(ii)all lands used for the purposes of the work mentioned in sub-clause (i) and all buildings, machinery, fences, gates and other erection connected therewith on such lands;]

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State of Bihar - Subsection

Section 2(3)(g) in The Bihar Public Irrigation and Drainage Works Act, 1947