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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(iv) in The Bihar Fish Jalkar Management Act, 2006

(iv)The amount of remission will not be more than the amount of the next instalment and the period of re-schedulement will not be more than the remaining period of settlement. Drawing of water from tanks, reservoirs and mauns for irrigation shall be prohibited. District Fisheries Officer may order for drawing of water for irrigation when the water level is minimum average five feets in these jalkars.