Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 65 in The Bihar irrigation Act, 1997 65. Notice for demand. - As soon as an assessment is made under Section 63 or where an appeal has been preferred and disposed off under Section 64, the Canal Officer shall serve a notice of demand in the prescribed manner for the amount of water charges assessed.
