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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(2) in The Bihar irrigation Act, 1997

(2)Till such time as the assured irrigable command area or probable irrigable command area is notified, water will be supplied for irrigation by the Canal Officer and every person to whom water supplied shall be liable to pay such water charges as may be determined by the State Government.