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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1)(iv) in The Rajasthan Irrigation and Drainage Act, 1954

(iv)"water course" means any channel, [not constructed and maintained] [Substituted by Rajasthan Act 21 of 1960.] at the cost of [State Government] [Substituted by Rajasthan Act 27 of 1957.] which is supplied with water from a canal, channel, pipe or reservoir and includes any subsidiary work belonging to such channel;