Section 3(1)(b) in The Manoeuvres Field Firing and Artillery Practice Act, 1938

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Union of India - Subsection

Section 3(1)(b) in The Manoeuvres Field Firing and Artillery Practice Act, 1938

(b)supply themselves with water from any source of water in such area: Provided that nothing herein contained shall authorise the taking of water from any source of supply, whether belonging to a private owner or a public authority, of an amount in excess of the reasonable requirements of the military forces or of such amount as to curtail the supply ordinarily required by those entitled to the use of such water supply.

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Union of India - Subsection

Section 3(1)(b) in The Manoeuvres Field Firing and Artillery Practice Act, 1938