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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(6A) in The Bombay Irrigation Act, 1879

(6A)[ "Lands under irrigable command of a canal" means such lands as are irrigated or capable of being irrigated from the canal, being under its command and shall include also such lands as are or shall be deemed to be irrigated within the meaning of section 48;] [Clause (6a) was inserted by Bombay 59 of 1950, section 2.]