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[Cites 0, Cited by 0] [Section 70A] [Entire Act]

State of Punjab - Subsection

Section 70A(3) in Northern India Canal and Drainage Act, 1873

(3)When supply of water of the offender is stopped, his share of canal water shall be distributed judiciously amongst the other share holder falling in the command area of the canal from where offender is drawing canal water.]