Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 87 in The Bombay Irrigation Act, 1879

87. Duty of Patel to report failure to effect repairs.

- It shall be the duty of the Patel of any village within the limits of which any Second-class Irrigation Work or portion of such work is situated to report to the mamlatdar without unnecessary delay any failure or neglect to carry out any of the repairs specified in section 84.