Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 26 in Northern India Canal and Drainage Act, 1873 26. Procedure when objection is held valid. - If the Collector considers any objection made as aforesaid to be valid he shall inform the Divisional Canal Officer accordingly.
