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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Gujarat - Subsection

Section 55(3) in Gujarat Irrigation and Drainage Act, 2013

(3)Where any holder of agricultural land fails to comply with any order made under sub-section (2), the canal-officer may after giving the holder of the agricultural land due notice in that behalf, enter upon the land and close or seal off the well and the cost incurred therefore shall recoverable from the holder of the land as an arrear of land revenue.