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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(e) in Punjab Gram Panchayat Act, 1952

(e)with the sanction of the prescribed authority and where a canal exists under the Northern India Canal and Drainage Act, 1873 (VIII of 1873)1[or any other Act for the time being in force], with the sanction also of such officer of the Irrigation Department as Government may appoint, undertake small irrigation projects;