Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2) in The Haryana Canal and Drainage Act, 1974

(2)As soon as it is practicable after the issue of aforesaid notification, the Collector shall cause public notice to be given in the manner prescribed, stating that the State Government, intends to apply or use the water.