Section 91F(3)(a) in The C.G. Irrigation Act, 1931

[Cites 0, Cited by 0] [Section 91F(3)] [Section 91F] [Entire Act]

State of Chattisgarh - Subsection

Section 91F(3)(a) in The C.G. Irrigation Act, 1931

(a)where any canals, water-courses or other works connected with such tank have during the period of requisition been constructed wholly or partly at the expenses of the State Government and the State Government decides that the value of, or the right to use, such canals, water-courses or words should be preserved or secured for the purposes of the State Government or the owner declines to reimburse the State Government the expenditure incurred on the construction of such canals, water- courses or works or any improvement made to the tank; or

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State of Chattisgarh - Subsection

Section 91F(3)(a) in The C.G. Irrigation Act, 1931