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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(ii) in Gujarat Irrigation and Drainage Act, 2013

(ii)that any cultivated land, wherever situate, derives by a surface-flow or by means of a well-sunk within two hundred meters of any canal after the admission of water into such canal, a supply of water which has percolated or leaked from such canal,