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] [Section 39] [Entire Act] State of Bihar - Subsection Section 39(2) in The Bihar irrigation Act, 1997 (2)All joint owners of a village channel shall be held to have an equal interest in it, unless, with the permission of the Canal Officer, they register specific unequal interests.
