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 72 in The Bengal Irrigation Act, 1876 72. Land acquired not to be used for other purpose. - No land acquired under this Part for a village-channel shall be used for any other purpose without the consent of the canal-officer previously obtained.
