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] [Section 28] [Entire Act] State of Gujarat - Subsection Section 28(f) in The Bombay Irrigation Act, 1879 (f)[ whenever and so long as it is necessary to stop such supply pending a change in the source thereof by a Canal-officer [* * *] [This clause was inserted by Bombay 14 of 1931, section 3.];
