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 26 in The Sakri Canals Irrigation Rules, 1952 26. In the case of Kharif season leases water-rates will be charged on the areas in the lease block as found by actual measurement whether water is taken or not.
