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State of Gujarat - Section

Section 10 in The Bombay Irrigation Act, 1879

10. Notice to occupier of building etc.

- When a Canal-officer or other person proposes, under the provisions of any of the three last preceding sections, to enter into any building or enclosed court or garden attached to a dwelling-house, not supplied with water from a canal, and not adjacent to a food-embankment, he shall previously give to the occupier of such building, court or garden, such reasonable notice as the urgency of the case may allow.Canal Crossings