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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Bihar - Subsection

Section 54(2) in The Bihar irrigation Act, 1997

(2)No claim shall be made against the State Government for compensation in respect of loss caused by the failure or stoppage of water from an irrigation work:Provided that the person suffering such loss may claim such remission of the charges payable for the use of the water as is specified by the State Government.