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 6 in Bihar Lift Irrigation Rules, 1978 6. The supply of water shall be first to the assured irrigable command area, then to season lease and single watering lease and thereafter for purposes other than irrigation.
