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 36] [Entire Act] State of Bihar - Subsection Section 36(1) in Bihar Lift Irrigation Act, 1956 (1)Whenever any person is convicted of an offence under Section 35, the Magistrate may order that he shall remove the obstruction or repair the damage, in respect of which the conviction is held within a period to be fixed in such order.
