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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(b) in The Sakri Canals Irrigation Rules, 1952

(b)until the village-channel through which water will be supplied to such person has been put in a proper state of repair in accordance with the directions given by the Sub-divisional Canal Officer after he has himself inspected the channel.