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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Bombay Presidency - Subsection

Section 36(1) in The Bombay Canal Rules, 1934

(1)An appeal in accordance with the provisions of sub-rule (2) shall lie against an order -
(a)passed under rule 8, or
(b)requiring an applicant who is an occupant or superior holder to give security under rule 7, or
(c)rejecting a surety tendered under rule 7 as unapproved.