Section 32(3)(l) in The Northern India Canal and Drainageact, 1873

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Union of India - Subsection

Section 32(3)(l) in The Northern India Canal and Drainageact, 1873

(l)No right to the use of the water of a canal shall be, or be deemed to have been, acquired under the 1Indian Limitation Act, 1877 (15 of 1877), Part IV, nor shall the State Government be bound to supply any person with water except in accordance with the terms of a contract in writing.

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Union of India - Subsection

Section 32(3)(l) in The Northern India Canal and Drainageact, 1873