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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(3) in The Punjab Minor Canals Act, 1905

(3)No right to the use of the water of a canal shall be, or be deemed to have bee, acquired under the [Indian Limitation Act, 1877, nor shall the [State Government] [See now the Limitation Act, 1963 (Central Act 36 of 1963).] be bound to supply any person with water.