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[Cites 0, Cited by 1] [Section 68] [Entire Act]

State of Punjab - Subsection

Section 68(2) in Northern India Canal and Drainage Act, 1873

(2)Whenever a difference arises between two or more persons in regard to their mutual rights or liabilities in respect of the use, construction or maintenance of a water-course, any such person may apply in writing to the Deputy Collector stating the matter in dispute.