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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(4) in The Bombay Canal Rules, 1934

(4)The order passed under sub-rule (1), (2) or (3) shall be recorded on the application; the duplicate form of the application shall be endorsed with a copy of the order and delivered or despatched, as the case may be, to the applicant. If any supply is sanctioned the counterfoil attached to the original application shall be sent to the Talati or Patil of the village in which the land is situated.