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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Bombay Presidency - Subsection

Section 29(2) in The Bombay Canal Rules, 1934

(2)If, without giving the Executive Engineer at least 8 days' notice in writing of his intention so to do, the claimant cuts the crops alleged to have been damaged or to have failed at any time within 20 days after preferring his claim for remission, his claim may be summarily rejected.