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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Haryana - Subsection

Section 46(1) in The Haryana Canal and Drainage Act, 1974

(1)The Divisional Canal Officer, or other person authorised by the State Government in that behalf; may after such publication issue an order to the person causing or having control over any such obstruction to remove or modify the same within a time to be fixed in the order.