Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25A] [Entire Act] State of Gujarat - Subsection Section 25A(3) in The Bombay Irrigation Act, 1879 (3)If any dispute arises as to the share or amount of expenses to be borne by the holder under this section or under section 25B, the matter shall be referred to the Collector whose decision shall be final.
