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[Cites 0, Cited by 0] [Section 20A(2)] [Section 20A] [Entire Act]

State of Gujarat - Subsection

Section 20A(2)(vi) in The Bombay Irrigation Act, 1879

(vi)period within which each holder of the land mentioned in item (v) should construct either by himself or jointly with other holders [the [field-channel] [These words were substituted for the words' a water course', by Gujarat 6 of 1984, section 3 (l)(ii).] for the carriage of the water from the canal to his land;