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State of Gujarat - Section

Section 60 in The Bombay Irrigation Act, 1879

60. Reports to be made by Canal-officer.

- All orders made under section 58 shall be immediately reported to the [Collector and likewise to] [These words were substituted for the words 'Collector for the information of the Commissioner of the division and likewise to' by Gujarat 15 of 1964, section 4, Schedule] the Chief Engineer for Irrigation, for the information of [the [State] [These words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government].