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[Cites 0, Cited by 6] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(a) in The Indian Easements Act, 1882

(a)any right of the [Government] [Substituted by A.O.1950, for [Crown" .] to regulate the collection, retention and distribution of the water of rivers and streams flowing in natural channels, and of natural lakes and ponds, or of the water flowing, collected, retained or distributed in or by any channel or other work constructed at the public expense for irrigation;