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[Cites 0, Cited by 0] [Section 35A(5)] [Section 35A] [Entire Act]

State of Bihar - Subsection

Section 35A(5)(iii) in Bihar Private Irrigation Works Act, 1922

(iii)a village panchayat or similar body constituted under any law for the time being in force and having jurisdiction over the area irrigated or likely to be irrigated from the said work or, if there is more than one village panchayat or similar body having jurisdiction over such area, to the village panchayat or similar body having jurisdiction over the major portion of the area; or