Section 15(1)(b) in The Bihar Public Irrigation and Drainage Works Act, 1947

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

(b)for any damage caused by -

(i)any stoppage or diminution of percolation or of floods,

(ii)any deterioration of climate or soil,

(iii)any stoppage of navigation or of the means of rafting timber or watering cattle.

Legal Document View