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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Bihar - Subsection

Section 77(9) in The Bihar irrigation Act, 1997

(9)If, in the opinion of the State Government the enforcement of all or any of the provisions of this Chapter will cause hardship in any case or cases, the Government may, by notification, setting out the ground therefor, exempt either permanently or for a specified period such case or cases from all or any of the provisions of the Chapter, subject to such condition, if any, as the Government may deem fit to impose.