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] [Entire Act] State of Gujarat - Section Section 69B in The Bombay Irrigation Act, 1879 69B. Use of land acquired for field channel for other purpose. - No land acquired under this Act for a field-channel shall be used for any other purpose without the previous consent of a Canal-Officer duly empowered to grant such permission.].
