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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

British India - Subsection

Section 32(3)(f) in The Northern India Canal And Drainage Act, 1873

(f)No right acquired by user.- No right to the use of the water of a canal shall be, or be deemed to have been, acquired under the Indian Limitation Act, 1877 (15 of 1877 ) Part IV, nor shall the State Government be bound to supply any person with water except in accordance with the terms of a contract in writing.