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] [Section 32] [Entire Act] British India - Subsection Section 32(2) in The Northern India Canal And Drainage Act, 1873 (2)whenever and so long as any water- course is not maintained in such proper customary repair as to prevent the wasteful escape of water therefrom;
