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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(1) in The Haryana Canal and Drainage Act, 1974

(1)The Divisional Canal Officer may issue an order to the persons, using any watercourse to construct suitable bridges, culverts or other works for the passage of the water of such watercourse across any public road, canal or draining channel in use before the said watercourse was made, or to repair any such works.