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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(1)(c) in The Bihar irrigation Act, 1997

(c)that the line of any public embankment should be changed or lengthened, or that a new public embankment should be constructed instead of any public embankment, or that any embankment should be constructed for the protection of any land or for the improvement of any water-channel, or that a sluice in any public embankment should be made;