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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Bihar - Subsection

Section 51(1) in The Bihar irrigation Act, 1997

(1)Any of the occupiers of land may file an application before Canal Officer for inclusion of any land in, or exclusion of any land from, the assured irrigable command area or probable irrigable command area within ninety days of publication of the notification referred to in Section 50.