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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(g) in The Bihar irrigation Act, 1997

(g)"Canal Revenue" means and includes water rate, betterment contribution, water cess, licence fee for fishing and navigation, sale of grass, trees and other produce from the land belonging to irrigation work, proceeds from lease of land belonging to irrigation work and from water mills;