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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Haryana - Subsection

Section 27(8) in The Haryana Canal and Drainage Act, 1974

(8)Where the supplies are made under some contract or agreement for specified purposes the Divisional Canal Officer may stop such supplies after giving notice to the person concerned and after affording him an opportunity of being heard, on the ground that there is breach of contract or agreement or the water is needed for public purposes by the State Government.