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State of Bihar - Section

Section 35 in The Bengal Irrigation Act, 1876

35. Power to enter for repairs and to prevent accidents.

- In case of any accident being apprehended or happening to a canal or flood-embankment, any canal-officer, or any person acting under his general or special orders in this behalf, may enter upon any lands adjacent to such canal or flood-embankment, and may execute all works which may be necessary for the purpose of preventing such accident, or repairing any damage done.