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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(e) in The Sakri Canals Irrigation Rules, 1952

(e)The lessee shall not be entitled to receive water unless the village-channel through which it is conveyed is, in the opinion of the Sub-divisional Canal Officer, in such a state of repair as to prevent the waste of water during supply.