Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Bihar - Subsection Section 3(1) in The Bengal Drainage Act, 1880 (1)a permanent rent-paying interest in land immediately subordinate to that of proprietor and superior to that of raiyat, extending to not less than one hundred standard bighas, affected or to be affected by any works under this Act;
