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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

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

(k)"Drainage work" means and include. -
(i)Channels either natural or artificial for the discharge of waste or surplus water and all works connected with or auxiliary to such channel;
(ii)Escape channel from an irrigation work, dams, weirs, embankments, flood embankments, sluices, groynes and other works connected therewith, but does not include works for the removal of sewage;
(iii)Any work in connection with a system of reclamation made or improved by State Government for the purpose of drainage of an area;
(iv)all field drains, i.e. drains, escape channels and other similar works constructed and maintained by the owners or occupiers, or by the State Government, on behalf and at the cost of the owners or occupiers.