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[Cites 0, Cited by 0] [Section 20A(5)] [Section 20A] [Entire Act]

State of Gujarat - Subsection

Section 20A(5)(b) in The Bombay Irrigation Act, 1879

(b)publish the sanctioned scheme [in such manner] [These words were substituted for the words 'by notification in the Official Gazette and in such other manner' and the word 'and' was deleted, by Gujarat 6 of 1984, section 3(3)(i).] as may be prescribed by rules [***] [The word 'spproximate' was deleted by Gujarat 27 of 1973, section 3(l)(i)].