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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(a) in The Bombay Irrigation Act, 1879

(a)to construct and maintain all works necessary for the passage across such [field-channel] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.], or canals, [field-channels] [These word was substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.], drainage-channels and public roads existing at the time of its construction, and of the drainage intercepted by it, and for affording proper communications across it for the convenience of the occupants of neighbouring lands;