Section 5(iii) in The Bihar Fish Jalkar Management Act, 2006
(iii)Notwithstanding anything contrary contained in this Act, the Director Fisheries with the prior approval of Government, may settle such Jalkars which have been developed or are being developed or have been taken decision to be developed under any scheme of Government/Financial Institution/Bank for a maximum period of ten settlement years, with Fishermen Co-operative Society [or other.] [Added by Bihar Act 13, 2007.]
