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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

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

(viii)"Irrigator" means in respect of any land which is irrigated from a canal any person for the time being directly deriving benefit by such irrigation, and includes a land-owner or occupancy tenant of such land;