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[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(3)(e) in Bihar Lift Irrigation Act, 1956

(e)No person entitled to use the water of any Lift Irrigation Work shall sell or sub-let or otherwise transfer his right to such use without the permission of the Lift Irrigation Officer; but all contracts made between the State Government and the owner and occupier of any immovable property, as to the supply of water from any Lift Irrigation Work to such property, shall be transferable wherewith and shall be presumed to have been so transferred whenever a transfer of such property takes place.