Section 22(1)(a) in The Bihar irrigation Act, 1997

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(1)(a) in The Bihar irrigation Act, 1997

(a)that the repair of an existing private irrigation work is necessary for the benefit of any village or local area within the district and that the failure to repair such irrigation works adversely-affects, or is likely to affect adversely, the lands which are dependent thereon for supply of water, or

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State of Bihar - Subsection

Section 22(1)(a) in The Bihar irrigation Act, 1997