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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Haryana - Subsection

Section 58(d) in The Haryana Canal and Drainage Act, 1974

(d)being responsible for the maintenance of a watercourse, or using a water course, neglects to take proper precautions for the prevention or waste of water thereof, or interferes with the authorised distribution of the water therefrom, or uses such water in any unauthorised manner;