Section 25A(1) in The Bihar Public Irrigation and Drainage Works Act, 1947
(1)The concerned Collector or officer authorised by the State Government, may for the purpose of this Act, by notification, declare any area to be assured irrigable command area which shall comprise of such lands the irrigation of which is assured by direct or indirect flow from a public irrigation work during such period of the year as may be specified in the notification, which, in the opinion of the concerned Collector or officer authorised by the State Government, be sufficient for maturity of the crops during the said period and any area to be 'probable irrigable command area' which shall comprise of such lands the irrigation of which is unassured and is subject to availability of water during the said period.
