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[Cites 0, Cited by 0] [Section 58C(4)] [Section 58C] [Entire Act]

State of Chattisgarh - Subsection

Section 58C(4)(ii) in The C.G. Irrigation Act, 1931

(ii)the permanent holder who having already constructed private irrigation work, prior to the commencement of the new canal, on his land does not desire to avail of the irrigation facilities from such new canal.