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[Cites 0, Cited by 0] [Section 70] [Entire Act]

British India - Subsection

Section 70(4) in The Northern India Canal And Drainage Act, 1873

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