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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(1) in The Himachal Pradesh Minor Canals Act, 1976

(1)Any person who has obtained the permission of the Government to construct a canal or who owns a canal may apply in writing to the Collector to acquire any land required for the purposes of such canal.