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[Cites 0, Cited by 0] [Section 57(4)] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(4)(a) in The Bombay Irrigation Act, 1879

(a)Any other sum due to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or to a Canal-officer under the provisions of this Act whether on behalf of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any other person under Part III of this Act which is not paid when demanded shall, and