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] [Entire Act] State of Bihar - Section Section 49 in The Bengal Irrigation Act, 1876 49. Construction of new village-channel. - Any person may with the permission of canal-officer, construct a new village-channel if he has obtained the consent of the owners and occupiers of the land required therefor.
