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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Gujarat - Subsection

Section 70(2) in The Bombay Irrigation Act, 1879

(2)[ All rules made under this section shall be laid for not less than thirty days before the House of the State Legislature as soon as may be after they arc made and shall be subject to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.