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

State of Bihar - Subsection

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

(a)that any embankment which connects public embankments, or forms by function with the part of a line of embankments or that any embankments or water channel which is necessary for the protection or drainage of the neighbouring country, should be taken charge of and maintained by the Officers of Government;