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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Gujarat - Subsection

Section 73(1)(a) in The Bombay Irrigation Act, 1879

(a)declaring that it is proposed to constitute any canal, [channel, watercourse] [These words were substituted for the word 'channel' by Gujarat 6 of 1984, section 9(i).] stream, river, [well, tubewell, artesian well] [These words were inserted by Bombay 29 of 1950, section 7.], pipe, or reservoir, natural or artificial [or bandhara] [These words were inserted by Bombay 29 of 1951, section 7(1).] or any part thereof, whether constructed, maintained or controlled by [the [State] [These words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] or not, which is actually used or required for the purposes of irrigation, a Second-class Irrigation Works;