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

State of Gujarat - Subsection

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

(ix)the extent of the liability of each holder of land to construct the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.], and in the event of the holder not intimating under clause (d) of sub-section (5) that he is willing to construct the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] himself for jointly with others or intimating that he is not willing to do so, the extent of the liability of such holder of land to pay the cost of the construction of the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.];