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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(2) in The Bihar Irrigation Field Channels Act, 1965

(2)It shall be the duty of the beneficiaries to maintain the field channels constructed under sub-section (1) in proper state of repairs at their own cost and if the Executive Engineer is satisfied that any such field channel is not being properly maintained he shall proceed to have such repairs made by such engineering staff of the Irrigation Department as he may deem fit.] [Substituted by Act 14 of 1982.]