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 59] [Entire Act] State of Bihar - Subsection Section 59(d) in The Bengal Irrigation Act, 1876 (d)to have a supply of water of such village-channel at rates and on such terms as are prescribed by the Rules made by the [State] [Substituted by A. L. O.] Government under Section ninety-nine;
