Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1)(iv) in Gujarat Irrigation and Drainage Rules, 2014

(iv)On the basis of forms collected from individual farmers who are not member of Water User's Association and member of Water User's Association, only a single application of consolidated area shall be made in duplicate to the canal officer in Form A-1, along with statement showing details of farmers (member wise and crop wise) and area to be irrigated.