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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(7) in The Bihar irrigation Act, 1997

(7)When the State Government is of the opinion that in the interest of proper utilisation of available water resources, it is necessary to subject a block of land for temporary submersion without damage to crop, the State Government may by Notification specify such areas and period of such submersion on a date specified in the Notification, not being earlier than six months from the date thereof.