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

State of Bihar - Subsection

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

(d)When the water of a Lift Irrigation Work is supplied for the irrigation of any crop, the permission to use such water shall be held to continue only so long as the maximum volume of water stipulated has not been supplied.