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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Chattisgarh - Subsection

Section 39(d) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006

(d)being responsible for the maintenance of water course or using water course neglects to take proper precautions for the prevention of waste of water thereof, or interferes with the authorised distribution of the water therefrom or use such water in an unauthorised manner;