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[Cites 0, Cited by 0] [Section 20E(1)] [Section 20E] [Entire Act]

State of Gujarat - Subsection

Section 20E(1)(i) in The Bombay Irrigation Act, 1879

(i)[**] [The words 'the authorised Canal-Officer shall' were deleted, by Gujarat 6 of 1984, section 6(2).] issue a certificate to that effect in the prescribed form, and