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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(1)(a) in Bihar Private Irrigation Works Act, 1922

(a)a panchayat of not less than five nor more than nine persons to be selected by him from those interested in the maintenance of the said work, and to include one person to represent the interests of the landlords of the land which is irrigated therefrom,