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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(b) in The Sakri Canals Irrigation Rules, 1952

(b)unless the village-channel through which the water is to be supplied is of such length as is likely in the opinion of Canal Officer authorised to issue the permit to prevent any difficulty or excessive use of canal water in irrigation: