Section 16(1)(g) in The United Provinces Minor Irrigation Works Act, 1920

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State of Uttar Pradesh - Subsection

Section 16(1)(g) in The United Provinces Minor Irrigation Works Act, 1920

(g)if a divisional canal officer, to issue an order in writing to the persons using any water-course to construct suitable bridges, culverts or other works for the passage of the water of such water-course across any public road, canal or drainage channel in use before the said watercourse was made, or to repair any such works, and on the failure of the person to whom the order has been issued to comply within a reasonable time, himself to take the required action at the cost of such person which shall be recoverable under Section 28.

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State of Uttar Pradesh - Subsection

Section 16(1)(g) in The United Provinces Minor Irrigation Works Act, 1920