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] [Section 28] [Entire Act] State of Gujarat - Subsection Section 28(g) in The Bombay Irrigation Act, 1879 (g)[ in accordance with the condition, if any, providing for stoppage of water supply, subject to which permission for water to be taken may have been given] [This clause was inserted by Gujarat 27 of 1973, section 10.].
